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[Cites 0, Cited by 4] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Juvenile Justice Act, 1986

(2)A Board shall consist of a Chairman and such other members as the State Government thinks fit to appoint, of whom not less than one shall be a women; any every such member shall be vested with the powers of a Magistrate under the Code of Criminal Procedure, 1973.