8. Courts empowered to exercise powers of juvenile courts.
- The powers conferred upon a juvenile court under this Act shall, subject to the provisions thereof, be also exercisable by the following courts, whether trying any case originally, or on appeal or in revision, as the case may be -(a)the High Court,(b)a Court of session,(c)[ x x x] [Clauses (c) and (d) were deleted by Bombay 23 of 1951, Section 2, Schedule, Part III.](d)[ x x x] [Clauses (c) and (d) were deleted by Bombay 23 of 1951, Section 2, Schedule, Part III.](e)a salaried Presidency Magistrate,(f)a salaried Magistrate of the First Class.
