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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)When witnesses are produced for examination, the Board shall exercise the power conferred on it by Section 165 of the Indian Evidence Act, 1872, so as to question them as to bring out any point which may go in favour of the child.