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

State of Jammu-Kashmir - Subsection

Section 24(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)Notwithstanding anything contained in section 239 of the Code of Criminal Procedure, Samvat 1989, or in any other law for the time being in force, no juvenile shall be charged with or tried for, any offence together with a person who is not a juvenile.