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

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Juvenile Justice Act, 1997

(2)A Board shall consist of Chairman and such other members as the Govern-ment thinks fit to appoint, of whom not less than one shall be woman; and every such member shall be vested with the powers of a Magistrate under the Code of Criminal Procedure, Samvat 1989.