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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(2)If the Court finds a person to be a juvenile on the date of commission of the offence under sub-section (1), it shall forward the Juvenile to the Board for passing appropriate order and the sentence, if any, passed by a court shall be deemed to have no effect.