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 67] [Entire Act] State of Punjab - Subsection Section 67(2) in The East Punjab Children Act, 1949 (2)The power conferred on a court by this section shall be in addition and without prejudice to any other powers of the court to hear proceedings in camera.
