Section 9(2)(b) in The M.P. Chechak Tika Adhiniyam, 1968

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Chechak Tika Adhiniyam, 1968

(b)a child brought after the appointed day within the said limits-

(i)if the child is less than three months old within six months after its birth;

(ii)if the child is three months or more than three months old within three months of its arrival in the said limits;