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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)When witnesses are produced for examination, the Board shall make free use of the power conferred on it by Section 165 of the Indian Evidence Act, 1872, to question them so as to bring out any point that may go in favour of the juvenile.