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

State of Assam - Subsection

Section 5(2) in The Assam Children Act, 1970

(2)A Children's Court shall consist of such number of Magistrates forming a Bench as the State Government thinks fit to appoint, of whom one shall be designated as the Senior Magistrate and not less than one shall be a woman and every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1898 (Act V of 1898) on a Magistrate of the First Class.