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 13] [Entire Act] Union of India - Subsection Section 13(7) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007 (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.
