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

State of Assam - Subsection

Section 24(1) in The Assam Children Act, 1970

(1)Notwithstanding anything contained in Section 239 of the Code of Criminal Procedure, 1898 (Act V of 1898) or any other law for the time being in force, no child shall be charged with or tried for any offence together with person who is not a child.