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

State of Assam - Subsection

Section 6(2) in The Assam Children Act, 1970

(2)A Board or Children's Court may Act notwithstanding the absence of any member of the Board, or as the case may be, any Magistrate of the Children's Court and no order made by the Board or Children's Court shall be invalid by reason only of the absence of any member of Magistrate, as the case may be, during any stage of the proceeding.