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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The premises where the said Committee holds its sittings shall be child-friendly and shall not look like a court room in any manner whatsoever, for example, the Committee shall not sit on a raised platform and the sitting arrangement shall be uniform and there shall be no witness boxes.