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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The Board shall sit as a Bench and hear the proceedings. The hearing of the proceedings shall be conducted in a home-like and child friendly atmosphere and that too in the presence of the parents, if any, or any other person who is in near relation with the juvenile.