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Juvenile Justice (Care and Protection of Children) Act, 2000 5. Procedure etc. in relation to Board.- 1. The Board shall meet at such times and shall observed such rules of procedure in regard to the transaction of business at its meetings, as may be prescribed. 2. A child in conflict with law may be produced before an individual member of the Board, when the Board is not sitting. 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 (4) In the event of any difference of opinion among the members of the Board in the interim or final disposition, the opinion of the majority shall prevail, but where there is no such majority, the opinion of the principal Magistrate shall prevail.    |
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