Section 72(1)(b) in The East Punjab Children Act, 1949

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(1)(b) in The East Punjab Children Act, 1949

(b)if passed by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2 and schedule, Part III.] of the first class while not acting as a Juvenile Court, to the Court of Sessions; and

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State of Punjab - Subsection

Section 72(1)(b) in The East Punjab Children Act, 1949