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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(6) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(6)Every inquiry by the Board shall be completed within a period of four months after the first summary inquiry and only in exceptional cases involving transnational criminality, large number of accused and inordinate delay in production of witnesses the period of inquiry may be extended by two months on recording of reasons by the Board.