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State of Odisha - Section

Section 24 in The Orissa Children Act, 1982

24. 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 (2 of 1974) no proceeding shall be instituted and no order shall be passed against a child under Chapter VIII of the said Code.