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State of Punjab - Section

Section 69 in The East Punjab Children Act, 1949

69. Removal of disqualification attaching to convictions for offences.

- When a child found to have committed any offence, the fact that he has been so found shall not have any effect under section 75 of the Indian Penal Code, or section 565 of the Code or operate as a disqualification for office or election under any law.