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[Cites 0, Cited by 4] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(ii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(ii)there is no need for trial of the child as an adult and may conduct an inquiry as a Board and pass appropriate orders in accordance with the provisions of section 18.