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 Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] Union of India - Subsection Section 2(k) in Children Act, 1960 (k)"guardian" in relation to a child, includes any person who, in the opinion of the competent authority having cogrezance of any proceeding in relation to a child, has for the time being, the actual charge of, or control over, that child;
