Section 22 in The Juvenile Justice (Care and Protection of Children) Act, 2015
22. Proceeding under Chapter VIII of the Code of Criminal Procedure not to apply against child.
- Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973, or any preventive detention law for the time being in force, no proceeding shall be instituted and no order shall be passed against any child under Chapter VIII of the said Code.
