Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(1) in The Bombay Children Act, 1948

(1)Notwithstanding anything contained in section 239 of the Code of Criminal Procedure. 18981, or any other law for the time being in force, no child shall be charged with or tried for any offence together with an adult if a juvenile court has been established for the area where the trial of such case is to take place.