Section 96(1)(C) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

(C)Part (C) shall contain-

(i)the Index of Papers ;

(ii)the order sheet pertaining to the age inquiry under section 48 of the Act;

(iii)applications filed pertaining to the claim of juvenility or opposing the same ;

(iv)all depositions of witnesses in age inquiry;

(v)documentary evidences tendered during age inquiry;

(vi)the orders of the Board during age inquiry including the order on conclusion of age inquiry;

(vii)the Judgment of the Appellate Court on the age inquiry, if any; and

(viii)the Judgment of High Court/Court of Sessions in revision on the age inquiry, if any.

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