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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Juvenile Justice Act, 1986

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the State Government may, by notification in the Official Gazette, constitute for any area specified in the notification, one or more Juvenile Courts for exercising the powers and discharging the duties conferred or imposed on such Court in relation to delinquent juveniles under this Act.