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[Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(18)(i) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(i)Parents or guardian(s) shall accompany the child at all times (only if it is in the best interest of the child). If the said person has a conflict of interest, another person of the child's choice, or fit person, or representative of the fit institution identified, or psychologist appointed by the Committee or Court, shall accompany the child at all times, on approval of the Court.