(2)If a final order is passed -(a)by a juvenile court, an appeal shall lie in the Greater Bombay t o the Chief Presidency Magistrate and in other places to the [Court of Session] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1941, Section 2, Part 3.];(b)by a Magistrate (not being a Presidency Magistrate) empowered under section 8 to exercise the powers of a juvenile court, an appeal shall lie to the Court of Session;(c)by a Presidency Magistrate or a Court of Session, an appeal shall lie to the High Court.
