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

State of Jharkhand - Subsection

Section 5(2)(a) in The Bihar Children Act, 1982

(a)A children's court shall consist of a Bench of as many Magistrates as the State Government may declare, out of which one shall be designated as the Principal Judicial Magistrate. Each of such Bench shall be vested with the powers of the first class Magistrate under Criminal Procedure Code, 1973 (Act 2 of 1974).