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Union of India - Section

Section 45 in The Juvenile Justice Act, 1986

45. Alternative punishment.

- Where an act or omission constitutes an offence punishable under this Act and also under any other Central or State Act, then, notwithstanding anything contained in any law for the time being in force, the offender found guilty of such offence shall be liable to punishment only under such Act as provides for punishment which is greater in degree.