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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in The Assam Children Rules, 1976

(2)The competent authority shall see that the child throughout, before it is not kept under the close guard of Police Officer, but sits or stands by himself or in the company of a relative of friend or a Probation Officer at some convenient place as near to it as possible.