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 2] [Section 19] [Entire Act] Union of India - Subsection Section 19(a) in Children Act, 1960 (a)the parent or guardian of the child, if he can be found, of such arrest and direct him to be present at the children's court before which the child will appear; and
