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[Cites 0, Cited by 0] [Section 750(1)] [Section 750] [Entire Act]

State of Punjab - Subsection

Section 750(1)(i) in Punjab Jail Manual, 1996

(i)Notwithstanding anything to the contrary contained in any law, no person who was a child at the date of the commission of the offences shall be sentenced to death or life imprisonment or committed to prison for any offence or in default of payment of fine, damage or costs: