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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(b) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(b)The juvenile's or juvenile in conflict with law's or child's right to presumption of innocence shall be respected throughout the process of justice and protection, from the initial contact to alternative care, including aftercare.