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[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 30 in Children Act, 1960

30. Dispensing with attendance of child.-

If, a any stage during the course of an inquiry, a competent authority is satisfied that the attendance of the child is not essential for the purpose of the inquiry, the competent authority may dispense with his attendance and proceed with the inquiry in the absence of the child.