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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)every juvenile brought before the Board shall be given an opportunity to be heard and to participate in all the proceedings and it shall be duty of the Board to ensure that every juvenile is represented by a lawyer of his choice and if there is no lawyer representing a juvenile. Board shall assign a legal aid lawyer to represent the juvenile and adequate opportunity shall be given to the juvenile to interact with his lawyer before Board conducts the hearing ;