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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The Committee shall function as a bench of Magistrate and shall have the powers conferred by the Code of Criminal Procedure, 1973 on a Metropolitan Magistrate or a Judicial Magistrate.