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[Cites 0, Cited by 38] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(33) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(33)"heinous offences" includes the offences for which the minimum punishment under the Indian Penal Code or any other law for the time being in force is imprisonment for seven years or more;