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 37] [Entire Act] Union of India - Subsection Section 37(2) in Children Act, 1960 (2)No appeal shall lie from-(a)any order of acquittal made by the children's court in respect of a child alleged to have committed an offence; or(b)any order made by a Board in respect of a finding that a person is not a neglected child.
