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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(m) in Children Act, 1960

(m)the conditions subject to which children may be placed under the care of any parent, guardian or other [fit person or fit institution] [Substituted for the word "fit person" by the Act 15 of 1978, section 19] under this Act and the obligations of such [person or institution] [Substituted for the word "person" by the Act 15 of 1978, section 19] towards the children so placed;