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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(d) in The Goa Children's Act, 2003

(d)Principle of Best interest. - This principle seeks to ensure physical, emotional, intellectual, social and moral development of the child, so as to make him a useful and good citizen by ameliorating the impediments to healthy development.