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JKL HC: Juvenile Justice Board has all the Trappings of a Criminal Court - (24 Jul 2023)

CIVIL

Jammu & Kashmir High Court has held that Juvenile Justice Board has all the trappings of a Criminal Court, and therefore proceedings pending before the board shall attract the provisions under Section 6(2)(f) of the Passport Act.

Tags : JAMMU & KASHMIR HIGH COURT   JUVENILE JUSTICE BOARD   PASSPORT ACT   CRIMINAL COURT  

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