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Bombay Presidency - Section

Section 70 in The Bombay Children Act, 1948

70. No proceedings under Chapter VIII of Criminal Procedure Code against child.

- Notwithstanding anything to the contrary contained in the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], no proceedings shall be instituted and no order shall be passed against a child under Chapter VIII of the said Code.