Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(3)(a) in The East Punjab Children Act, 1949

(a)such an order shall not be made unless the court is satisfied that welfare of some of the children is endangered;