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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(n) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(n)The Board shall, at any stage during the course of enquiry if satisfied that the attendance of the child is not essential for the purpose of enquiry, may dispense with his attendance and proceed with the enquiry in the absence of the child;