94. Appeals. - (1) Any person aggrieved by a final order may appeal to the Courts hereinafter mentioned.
(2)If a final order is passed -(a)by a juvenile court, an appeal shall lie in the Greater Bombay t o the Chief Presidency Magistrate and in other places to the [Court of Session];(b)by a Magistrate (not being a Presidency Magistrate) empowered under section 8 to exercise the powers of a juvenile court, an appeal shall lie to the Court of Session;(c)by a Presidency Magistrate or a Court of Session, an appeal shall lie to the High Court.(3)Except as provided in this section no appeal shall lie from any order passed under this Act by a juvenile court or any other court empowered to exercise the powers of a juvenile court under section 8.
