Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act] Union of India - Subsection Section 54(18)(vii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (vii)No statement of the child to be disregarded as evidence in the trial solely on the basis of the age of the child.