(1)Save as otherwise expressly provided by or under this Act, the procedure to be followed in hearing appeals or revision proceedings under this Act shall, as far as practicable, be in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).(2)The powers conferred on the Children's Court or on the Board or any Judicial Magistrate by or under Section 6 or 16 may also be exercised by the High Court and the Court of Session when the proceeding comes before them in appeal, revision or otherwise.
