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 9] [Entire Act] State of Punjab - Subsection Section 9(4) in The East Punjab Children Act, 1949 (4)A person may be convicted of an offence under this section notwithstanding that the actual suffering or injury to health was obviated by the action of another person.
