Section 6(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)Where a Board has been constituted for any district [* * *] [words " The words " or a group of districts" omitted by Act 33 of 2006, Section 7 (w.e.f. 22.8.2006).], such Board shall, notwithstanding anything contained in any other law for the time being in force but save as otherwise expressly provided in this Act, have power to deal exclusively with all proceedings under this Act relating to juvenile in conflict with law.
