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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)Save as otherwise expressly provided by or under the Act, the procedure to be followed in hearing appeals or revision proceedings under the Act shall be, as far as practicable, in accordance with the provisions of the Code of Criminal Procedure, Samvat 1989.