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

State of Jharkhand - Subsection

Section 24(1) in The Bihar Children Act, 1982

(1)Notwithstanding anything contained in Section 223 of the Code of Criminal Procedure, 1973 (2 of 1974), or any other law for the time being in force, no child shall be charged with or tried for, any offence together with a person who is not a child.