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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The premises where the committee holds its sittings shall be child-friendly and shall not look like a court room in any manner whatsoever; for example, the committee shall not sit on a raised platform and the sitting arrangement shall be uniform, there shall be no witness boxes etc.