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 32] [Entire Act] State of Punjab - Subsection Section 32(b) in The East Punjab Children Act, 1949 (b)see that the relative of the child or the youthful offender, as the case may be, or other person to whose care such child or youthful offender is committed, observes the conditions of the bond;
