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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

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