Section 5(1) in Jammu and Kashmir Juvenile Justice Act, 1997
(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, the Government may, by notification in the Government Gazette, constitute for any area specified in the notification, one or more juvenile Courts for exercising the powers and discharging the duties conferred or imposed on such Court in relation to delinquent juveniles under this Act.
