| Sections | Particulars |
|---|---|
| Chapter IV | General Exceptions |
| 83 | Act of a child above seven and under twelve of immature understanding |
| Description | Nothing is an offence which is done by a child above seven years of age and under twelve, who has not attained sufficient maturity of understanding to judge of the nature and consequences of his conduct on that occasion. |
86540
103860
630
114
59824