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Bombay Presidency - Section

Section 15 in The Bombay Children Act, 1948

15. Presence of persons in juvenile courts.

- Save as provided in this Act. no person shall be present at any sitting of a juvenile court except -
(a)the members and officers of the court.
(b)the parties to the case before the court and other persons directly concerted in the case including the Police Officers,
(c)such other persons as the court specially authorises to be present.