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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1) in The Assam Children Rules, 1976

(1)When a child is remanded or committed to trial under the provisions of Section 22, he or she shall, unless the charge be one of culpable homicide or any other offence punishable with death or transportation, be detained in Observation Home or place of safety.Where no certified School or place of safety is available such child may be detained in Jail or sub-jail, but apart from adult prisoners.