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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(1)(c) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(c)for persons above 18 years alleged to have committed offence when they were below the age of 18 years pending inquiry ;