Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Punjab - Subsection Section 11(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (7)In all other cases, except where the nature of alleged offence is serious, delay beyond four to six months shall lead to the termination of the proceedings.
