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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The East Punjab Children Act, 1949

(3)On the date fixed for the production of the child or for the enquiry or on any subsequent date to which the proceedings may be adjourned the court shall hear and record all evidence which may be adduced and consider any cause which may be shown by an order sending the child to a certified school not be passed and make any further enquiry it thinks fit.