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] [Entire Act]

State of Punjab - Section

Section 25 in The East Punjab Children Act, 1949

25. Custody of children not discharged on bail after arrest

- Where a person apparently under the age of sixteen years having been arrested is not released under the preceding section or otherwise, the officer-in-charge of the police station shall cause him to be detained in the prescribed manner until he can be brought before a court.