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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)Where a Committee has been constituted for any area, such Committee shall, notwithstanding anything contained in any other law for the time being in force, but save as otherwise expressly provided in this Act, have the power to deal exclusively with all proceedings under this Act relating to children in need of care and protection.