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MP HC: Juvenile Justice Board to Take Assistance of Psychologists or Other Workers - (24 Sep 2021)

CIVIL

Madhya Pradesh High Court has held that it is mandatory for Juvenile Justice Board to take the assistance of experienced psychologists or psycho-social workers or other experts while conducting a preliminary assessment with regard to a child's (in conflict with the law) mental and physical capacity to commit a heinous offence.

Tags : MADHYA PRADESH HIGH COURT   ASSISTANCE OF PSYCHOLOGISTS OR OTHER WORKERS  

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