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 79] [Entire Act] State of Maharashtra - Subsection Section 79(3) in The Bombay Children Act, 1948 (3)An order passed under this section shall be given effect to, notwithstanding that any person claims the custody of the child.
