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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The proceedings before the Board shall be conducted in nonadversarial environment, but with due regard to all the due process guarantees such as right to counsel and free legal aid.