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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(5)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)not compel the child to confess his guilt and he shall be interviewed only at the Special Juvenile Police Unit or at a child-friendly premises or at a child friendly corner in the police station, which does not give the feel of a police station or of being under custodial interrogation. The parent or guardian, may be present during the interview of the child by the police;