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Juvenile Justice (Care and Protection of Children) Act, 2000 6. Powers of Juvenile Justice Board.- 1. Where a Board has been constituted for any district, 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. 2. The powers conferred on the Board by or under this Act may also be exercised by the High Court and the court of Session, when the proceedings comes before then in appeal, revision or otherwise. Modified vide Juvenile Justice (Care and Protection of Children) Amendment Act, 2006, section 7    |
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