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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(1) in The Goa Children's Act, 2003

(1)The Children's Court shall have all the powers of-
(a)the Court of Sessions under the Code of Criminal Procedure, 1973 (2 of 1974);
(b)a Civil Court for the purpose of summoning and enforcing the attendance of witnesses, compelling the discovery and production of documents and material objects, and administering oath and recording evidence.