Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] Union of India - Subsection Section 86(7) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (7)Where questions that may lead to discomfort of the child are to be asked, such questions shall be asked in tactful manner.
