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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(h) in The East Punjab Children Act, 1949

(h)"guardian", in relation to a youthful offender or child, includes any person who in the opinion of the court having cognizance of any proceedings in relation to the youthful offender or child or in which the youthful offender or child is concerned, has for the time being the actual charge of or control over the youthful offender or child;