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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(1)(a) in The East Punjab Children Act, 1949

(a)if passed by a Juvenile Court or by a [Judicial Magistrate of the second class] [Substituted for the words 'magistrate of the second or third class' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] while not acting as a Juvenile Court, to the [Chief Judicial Magistrate] [Substituted for the words 'District Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.];