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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(f) in The Goa Children's Act, 2003

(f)Principles of non-waiver of rights. - No waiver of rights of the child, whether by himself or the competent authority or anyone acting or claiming to act on behalf of the child is either permissible or valid. Non-exercise of a fundamental right does not amount to waiver.