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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(7)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)When witnesses are produced for examination the Children's Court shall ensure that the inquiry is not conducted in the spirit of strict adversarial proceedings and it shall use the powers conferred by section 165 of the Indian Evidence Act, 1872 (1 of 1872)