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 97] [Entire Act] Union of India - Subsection Section 97(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007 (2)All pending cases which have not received a finality shall be dealt with and disposed off in terms of the provisions of the Act and the rules made thereunder.
