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Union of India - Section

Section 7 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

7. Principle of non-waiver of rights. - No waiver of rights of the juvenile or child, whether by himself or the competent authority or anyone acting or claiming to act on behalf of the juvenile or child, is either permissible or valid.

Non-exercise of a fundamental right does not amount to waiver.