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[Cites 0, Cited by 39] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The powers conferred on the Board by or under this Act may also be exercised by the High Court and the Court of Session, when the proceeding comes before them in appeal, revision or otherwise.