Section 29 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
29. Alternative punishment.
- Where an act or omission constitutes an offence punishable under the Act and also under any other law for the time being in force in the State, then, notwithstanding anything contained in any law for the time being in force, the offender found guilty of such offences shall be liable to punishment only under such Act as provides for punishment which is greater in degree.
