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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in West Bengal Children Act, 1959

(2)Where a child and an adult are accused of an offence for which under section 239 of the Code of Criminal Procedure, 1898, (Act V of 1898). or any other law for the time being in force, they would, but for the prohibition contained in sub-section (1), be charged and tried together, the Court taking cognizance of the. offence shall direct separate trials of the child and the adult.