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[Cites 0, Cited by 0] [Section 361] [Entire Act]

Union of India - Subsection

Section 361(b) in The Code of Criminal Procedure, 1973

(b)a youthful offender under the Children Act, 1960 (60 of 1960), or any other law for the time being in force for the treatment, training or rehabilitation of youthful offenders, but has not done so, it shall record in its judgment the special reasons for not having done so.