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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(5)The Committee shall function as a Bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, Samvat 1989 on a Judicial Magistrate of the First Class.