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[Cites 0, Cited by 14] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Juvenile Justice Act, 1986

(1)When any Magistrate not empowered to exercise the powers of a Board or a Juvenile Court under this Act is of opinion that a person brought before him under any of the provisions of this Act (otherwise than for the purpose of giving evidence) is a juvenile, he shall record such opinion and forward the juvenile and the record of the proceeding to the competent authority having jurisdiction over the proceeding.