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[Cites 0, Cited by 0] [Section 28(21)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(21)(f) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(f)The Committee shall, if at any stage during the course of the enquiry is satisfied that the attendance of the child is not essential for the purpose of enquiry, dispense with his attendance and proceed with the enquiry in the absence of child.