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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(1) in West Bengal Children Act, 1959

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an appeal from an order made by a Court under the provisions of this Act shall lie-
(a)if passed by a Magistrate other than a Presidency Magistrate to the Sessions Judge;
(h)if passed by a Court of Session or by a Presidency Magistrate, to the High Court.