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[Cites 0, Cited by 7] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(5)The Committee shall function as a Bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974) on a Metropolitan Magistrate or, as the case may be, a Judicial Magistrate of the first class.