Legal Document View

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
[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1)(c) in The East Punjab Children Act, 1949

(c)where there is no person appointed under clauses (a) or (b) any other person appointed from time to time by the court for any particular case subject to the general or special orders of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.