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[Cites 0, Cited by 7] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Children Act, 1960

(1)In the event of any difference of opinion among the members of a Board or among the magistrates 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 [principal magistrate] [Substituted for the word "senior magistrate" by Act 15 of 1978, section 6], as the case may be, shall prevail.