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

State of Assam - Subsection

Section 39(2) in The Assam Children Act, 1970

(2)Save as otherwise expressly provided by or under this Act, the procedure to be followed in hearing appeals or revision proceedings under this Act shall be, as far as practicable, in accordance with the provisions of the Code of Criminal Procedure, 1898 (Act V of 1898).