Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(i) in The East Punjab Children Act, 1949 (i)"Juvenile court" means a separate court established under the sub-section (1) of section 60 of this Act and includes a court before which a child is brought under sub-section (2) of that section;
