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[Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(18)(ix) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ix)Length and questions admissible at the interview not to be taxing and to be suitable to the attention span of the child.