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[Cites 0, Cited by 11] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Juvenile Justice Act, 1986

(d)"competent authority" means, in relation to neglected juveniles, a Board and, in relation to delinquent juveniles, a Juvenile Court and where no such Board or Juvenile Court has been constituted, includes any court empowered under sub-section (2) of section 7 to exercise the powers conferred on a Board or Juvenile Court;