(n)"offence" means an offence punishable under any law for the time being in force.(nn)[ "place of safety" means an institution or any place (not being a police station or jail), the person in charge of which is willing temporarily to receive and take care of a child and which in the opinion of the competent authority may be a place of safety for the child;] [Inserted by Act 15 of 1978, section 3]
