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Union of India - Section

Section 25 in The Juvenile Justice (Care and Protection of Children) Act, 2015

25. Special provision in respect of pending cases.

- Notwithstanding anything contained in this Act, all proceedings in respect of a child alleged or found to be in conflict with law pending before any Board or court on the date of commencement of this Act, shall be continued in that Board or court as if this Act had not been enacted.