Section 32(1)(o) in The Goa Children's Act, 2003

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(o) in The Goa Children's Act, 2003

(o)Deposit of fine prior to trial. - Whenever the offence alleged involves a fine, in order to ensure the attendance of the accused during the proceeding and compliance of the Court's directives and others thereafter, the Court may direct the accused [to deposit, in cash, any amount as deemed fit by the Children's Court and his or her passport] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] at the beginning of the trial itself.

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State of Goa - Subsection

Section 32(1)(o) in The Goa Children's Act, 2003