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Bombay Presidency - Section

Section 17 in The Bombay Children Act, 1948

17. Dispensing with attendance of child.

- If at any stage during the course of the trial of a case or proceeding, the juvenile court is satisfied that the attendance of a child is not essential for the purposes of the hearing of the case or proceeding, the court may dispense with his attendance and proceed with the trial of the case in the absence of the child.