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

State of Punjab - Subsection

Section 26(3) in The East Punjab Children Act, 1949

(3)The parent or guardian whose attendance shall be required under this section shall be the parent or guardian having the actual charge of control over, the child:Provided that if such parent or guardian is not the father, the attendance of the father may also be required.