Section 53 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
53. Procedure in inquires, appeals and revision proceedings
(1)Save as otherwise expressly provided by the Act, a competent authority while holding any inquiry under any of the provisions of the Act, shall follow such procedure as may be prescribed and subject thereto, shall follow, as far as may be, the procedure laid down in the Code of Criminal Procedure, Samvat 1989 for trails in summons cases.(2). Save as otherwise expressly provided by or under the Act. The procedure to be followed in hearing appeals or revision proceedings under the Act shall be, as far as practicable, in accordance with the provision of the Code of Criminal Procedure, Samvat 1989.
