Section 88 in The Juvenile Justice (Care and Protection of Children) Act, 2015
88. Alternative punishment.
- Where an act or omission constitutes an offence punishable under this Act and also under any other law for the time being in force, then, notwithstanding anything contained in any such law, the offender found guilty of such offence shall be liable for punishment under such law which provides for punishment which is greater in degree.
