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[Cites 0, Cited by 7] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The inquiry under this section shall be completed within a period of four months from the date of first production of the child before the Board, unless the period is extended, for a maximum period of two more months by the Board, having regard to the circumstances of the case and after recording the reasons in writing for such extension.