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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(19) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(19)The child may be represented, as the case may be, by:
(i)a lawyer of his choice, or,
(ii)public prosecutor, or,
(iii)a lawyer designated or empanelled by the Legal Services Authority.