Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 28 in The East Punjab Children Act, 1949 28. No proceedings under Chapter VIII of the Code against a child. - Notwithstanding anything to the contrary contained in the Code, no proceedings shall be instituted and no order shall be passed against a child under Chapter VIII of the Code.
