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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(2)(a) in The Bombay Children Act, 1948

(a)the procedure to be followed by juvenile courts and other courts empowered to exercise the powers of juvenile courts under section 8 in the trial of cases and the conduct of proceedings under the Act :