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State of Haryana - Section

Section 22 in The Haryana Children Act, 1974

22. Proceeding under Chapter VIII of Criminal Procedure Code not competent against child.

- Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), no proceeding shall be instituted and no order shall be passed against a child under Chapter VIII of the said Code.