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[Cites 0, Cited by 1] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Juvenile Justice Act, 1986

(2)The competent authority before making any order under subsection (1) shall inquire into the circumstances of the parent or other person liable to maintain the juvenile and shall record evidence, if any, in the presence of the parent or such other person, as the case may be.