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[Cites 0, Cited by 16] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The powers conferred on the Board by or under this Act may also be exercised by the High Court and the Children's Court, when the proceedings come before them under section 19 or in appeal, revision or otherwise.