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 2] [Entire Act] State of West Bengal - Subsection Section 2(3) in The Bengal Orphanages And Widows' Homes Act, 1944 (3)"orphan" means a boy or girl under eighteen years of age who has lost his or her father or has been abandoned by his or her parents or guardians;
