Section 1 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
1. Short title, commencement and application.
(1)This Act may be called the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013.(2)It shall come into force on such date as the Government may, by notification in the Government Gazette, appoint.(3)Notwithstanding anything contained in any other law for the time being in force, the provisions of this Act shall apply to all cases involving detention, prosecution, penalty or sentence of imprisonment of juveniles in conflict with law under such other laws.
