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[Cites 0, Cited by 0] [Section 74(15)] [Section 74] [Entire Act]

State of Jharkhand - Subsection

Section 74(15)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)the person wishing to have an interview with the child in the capacity of his advocate shall apply in writing, giving his name, address and enrolment number with a copy of a vakalatnama, duly attested by the Board or the Committee or the Children's Court;