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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 22 in National Charter For Children, 2003

22.

Ensuring child friendly procedures.-All matters and procedures relating to children, viz., judicial administrative, educational or social, should be child friendly. All procedures laid down under the juvenile justice,system for children in conflict with law and for children in need of special care and protection shall also be child friendly.