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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Assam Children Act, 1970

(2)The Board shall consist of a Chairman and such other members as the State Government thinks fit to appoint, of whom not less than one shall be a woman; and every such members shall be vested with the powers of a Magistrate under the Code of Criminal Procedure, 1898 (Act V of 1898).