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[Cites 0, Cited by 10] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Juvenile Justice Act, 1986

(2)A Board or Juvenile Court may act notwithstanding the absence of any member of the Board or. as the case may be, any Magistrate of the Juvenile Court, and no order made by the Board or Juvenile Court shall be invalid by reason only of the absence of any member or Magistrate, as the case may be, during any stage of the proceeding.