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

Union of India - Subsection

Section 74(15)(iv) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iv)any child who claims to have no counsel shall be permitted to meet the legal aid counsels who visit the Child Care Institution in the normal course.