Section 18 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
18. Proceedings under Chapter VIII of the Code of Criminal Procedure not competent against juvenile.
- Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, Samvat 1989, no proceeding shall be instituted and no order shall be passed against the juvenile under Chapter VIII of the said Code.
