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[Cites 0, Cited by 14] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Children Act, 1960

(2)A Board shall consist of a chairman and such other members as the Administrator thinks fit to appoint, of whom not less than one shall be a women; and every such member shall be vested with the powers of a magistrate under the [Code of Criminal Procedure, 1973]. [Substituted for the word "Code of Criminal Procedure, 1989" by the Act 15 of 1978, section 2]