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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Juvenile Justice Act, 1986

(1)Save as provided in this Act, no person shall be present at any sitting of a competent authority, except-
(a)any officer of the competent authority, or
(b)the parties to the inquiry before the competent authority, the parent or guardian of the juvenile and other persons directly concerned in the inquiry including police officers and legal practitioners, and
(c)such other persons as the competent authority may permit to be present