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 10A] [Entire Act] State of Jharkhand - Subsection Section 10A(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (8)The gravity of the offence by itself shall not be the determining factor for taking a decision based on the preliminary assessment.
