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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(e) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(e)"Child friendly" means any process, interpretation, attitude, environment and treatment that is humane, considerate and in the best interest of the child;