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[Cites 0, Cited by 3] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(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 far as practicable, in accordance with the provisions of the Code of Criminal Procedure, 1973.