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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 30 in The Juvenile Justice Act, 1986

30. Dispensing with attendance of juvenile.

- If, at any stage during the course of an inquiry, a competent authority is satisfied that the attendance of the juvenile is not essential for the purpose of the inquiry, the competent authority may dispense with his attendance and proceed with the inquiry in the absence of the juvenile.