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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in The Assam Children Act, 1970

(2)Where no Board or Children's Court has been constituted for any area, the power conferred on the Board or the Children's Court by or under this Act shall be exercised in that area, only by the following namely :
(a)the District Magistrate; or
(b)the Sub-Divisional Magistrate; or
(c)any Magistrate of the First Class.