Section 39 in Jammu and Kashmir Juvenile Justice Act, 1997
39. Procedure in inquiries, appeal and revision proceedings.
(1)Save as otherwise expressly provided by this Act, a competent authority while holding any inquiry under any of provisions of this Act, shall follow such procedure as may be prescribed and subject thereto, shall follow, as far as may be, the procedure laid down in the Code of Criminal Procedure, Samvat 1989 for trials in summons cases.(2)Save as otherwise expressly provided by or under this Act, the procedure to be followed in hearing appeals or revision proceedings under this Act shall be, as practicable, in accordance with the provisions of the Code of Criminal Procedure, Samvat, 1989.
