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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(2)The powers conferred on the Board by or under the Act may also be exercise by the High Court and the Court of Session, Srinagar or Jammu, as the case may be, when the proceedings come before them in appeal, revision or otherwise.