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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(1)The proceedings before the Board shall be conducted in non-adversarial environment, but with due regard to the fact that the principle of due process guarantees rights such as right to counsel and free legal aid.