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[Cites 0, Cited by 4] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The Board shall meet at such times and shall observe such rules in regard to the transaction of business at its meetings, as may be prescribed and shall ensure that all procedures are child friendly and that the venue is not intimidating to the child and does not resemble as regular courts.