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 25] [Entire Act] Bengal Presidency - Subsection Section 25(4) in Bengal Children Act, 1922 (4)A parent or guardian may appeal against any such order as if it had been an order passed in proceedings against himself.
