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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2)(a) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(a)at the time of initiating the inquiry, the Board shall satisfy itself that the juvenile in conflict with law has not been subjected to any ill-treatment by the police or by any other person, including a lawyer or probation officer and take corrective steps in case of such ill-treatment;