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Union of India - Section

Section 47 in The Juvenile Justice (Care and Protection of Children) Act, 2000

47. Dispensing with attendance of juvenile or child

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