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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(20) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(20)"Children's Court" means a court established under the Commissions for Protection of Child Rights Act, 2005 or a Special Court under the Protection of Children from Sexual Offences Act, 2012, wherever existing and where such courts have not been designated, the Court of Sessions having jurisdiction to try offences under the Act;