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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 24 in The Immoral Traffic (Prevention) Act, 1956

24. Act not to be in derogation of certain other Acts.

- Nothing in this Act shall be construed to be in derogation of the provisions of the Reformatory Schools Act, 1897 (8 of 1897), or any State Act enacted in modification of the said Act or otherwise, relating to juvenile offenders.