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Chapter X

Miscellaneous

90. Attendance of parent or guardian of child.-

The Committee or the Board, as the case may be, before which a child is brought under any of the provisions of this Act, may, whenever it so thinks fit, require any parent or guardian having the actual charge of the child to be present at any proceeding in respect of that child.



Juvenile Justice (Care and Protection of Children) Act, 2015 Back




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