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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)When witnesses reproduced for examination, the Board shall be free to use the power under Section 165 of the Indian Evidence Act, 1872 (1 of 1872), to question them so as to bring out any point that may go in favour of the juvenile or the child.