Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The Proceedings shall be conducted in as simple manner as possible. There shall be no raised dais, witness box etc. Care shall be taken to ensure that the child is put at ease and given a home like atmosphere during the sittings.