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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(7)(iv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)When witnesses are produced for examination the Children's court shall ensure that the inquiry is not conducted in the spirit of strict adversarial proceedings and it shall use the powers conferred by section 165 of the Indian Evidence Act, 1872 (Central Act 1 of 1872).