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[Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(18)(vii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)No statement of the child to be disregarded as evidence in the trial solely on the basis of the age of the child.