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[Cites 0, Cited by 4] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)Notwithstanding anything contained in any other law for the time being in force but save as otherwise expressly provided in this Act, the Board constituted for any district shall have the power to deal exclusively with all the proceedings under this Act, relating to children in conflict with law, in the area of jurisdiction of such Board.