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[Cites 0, Cited by 218] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(5) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(5)Any person aggrieved by an order of the Children's Court may file an appeal before the High Court in accordance with the procedure specified in the Code of Criminal Procedure, 1973.