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[Cites 0, Cited by 1] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Juvenile Justice Act, 1986

(2)If a juvenile is accused of an offence for which under section 223 of the Code of Criminal Procedure, 1973, or any other law for the time being in force, such juvenile and any person who is not a juvenile would, but for the prohibition contained in sub-section (1), have been charged and tried together the court taking cognizance of that offence shall direct separate trials of the juvenile and the other person.