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

State of Jharkhand - Subsection

Section 6(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The Board shall ensure that only those person(s), in the presence of whom the child feels comfortable, are allowed to remain present during the sitting. Jharkhand Gazette (Extraordinary), Tuesday, 9th January, 2018