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Union of India - Section

Section 21 in The Juvenile Justice (Care and Protection of Children) Act, 2015

21. Order that may not be passed against a child in conflict with law.

- No child in conflict with law shall be sentenced to death or for life imprisonment without the possibility of release, for any such offence, either under the provisions of this Act or under the provisions of the Indian Penal Code or any other law for the time being in force.