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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(b) in Children Act, 1960

(b)the parties to the inquiry before the competent authority, the parent or guardian of the child and other person directly concerned in the inquiry including police officer [and legal practitioners] [Inserted by Act 15 of 1978, section 15]; and