23. Proceeding under Chapter VIII of the Criminal Procedure Code not competent against child.-
Notwithstanding anything to the contrary contained in the [Code of Criminal Procedure, 1973,] [Substituted for the word Code of Criminal Procedure, 1973" by the Act 15 of 1978, section 2] no proceeding shall be instituted and no order shall be passed against a child under Chapter VIII of the said Code.
