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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(4)In the event of any difference of opinion among the members of the Board in the interim or final disposition, the opinion of the majority shall prevail, but where there is no such majority, the opinion of the principal Magistrate shall prevail.