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[Cites 0, Cited by 9] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(3)A Board may act notwithstanding the absence of any member of the Board, and no order made by the Board shall be invalid by reason only of the absence of any member during any stage of proceedings:Provided that there shall be at least two members including the principal Magistrate present at the time of final disposal of the case.