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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the State Government shall, constitute for every district, one or more Juvenile Justice Boards for exercising the powers and discharging its functions relating to children in conflict with law under this Act.