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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in The Assam Children Act, 1970

(1)In the event of any difference of opinion among the members of a Board or among the Magistrate of a Children's Court, the opinion of the majority shall prevail, but where there is no such majority, the opinion of the Chairman or of the Senior Magistrate, as the case may be, shall prevail.