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State of Jammu-Kashmir - Section

Section 29 in Jammu and Kashmir Juvenile Justice Act, 1997

29. Attendance of parent or guardian of juvenile.

- Any competent authority before which a juvenile is brought under any of the provisions of this Act may, wherever it so thinks fit, require any parent or guardian having the actual charge of, or control over, the juvenile to be present in any proceeding in respect of the juvenile.