80. Victimised child to be sent to Juvenile Court or [First Class Magistrate] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1951, Section 2 Schedule - Part 3.].
- Any court by which a person is convicted of having committed an offence in respect of a child, or before which a person is brought for trial for any such offence or by which a person is bound over to keep the peace towards a child shall direct that the child against whom the offence has been committed, or in relation to the alleged offence against whom the trial is in progress, or in relation to keeping the peace towards whom the adult concerned has been bound over shall be produced before a juvenile court with a view to that court making such interim and final, orders as may be proper, provided that in an area where no juvenile court has been established, [the court if it is not competent to exercise the powers of juvenile court under section 8 shall submit the proceedings and forward the child to the salaried First Class Magistrate.] [These words and figures were substituted for the words beginning with the words 'the court shall submit,' and ending with the words 'it is subordinate' by Bombay 23 of 1951, Section 2 Schedule.]
