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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

Bombay Presidency - Subsection

Section 94(2)(b) in The Bombay Children Act, 1948

(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;