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[Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(18)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)Before the statement of the child is recorded, the Court to ensure that the child is capable of making a voluntary statement.