Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of West Bengal - Section

Section 3 in West Bengal Children Act, 1959

3. Continuation of Proceedings in respect of a child on his attaining eighteen years.

- Notwithstanding anything to the contrary contained in this Act, if during the course of any proceeding under this Act a child attains the age of eighteen years, the proceeding may he continued and orders may be made under this Act in respect of him as if he was a child.