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State of Jammu-Kashmir - Section

Section 23 in Jammu and Kashmir Juvenile Justice Act, 1997

23. Proceeding Under Chapter VIII of the Code of Criminal Procedure not competent against juvenile.

- Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, Samvat 1989, no proceedings shall be instituted and no order shall be passed against a juvenile under Chapter VIII of the said Code.