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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(7) in The East Punjab Children Act, 1949

(7)Whenever any person interested in the religion of the child is informed of any attempt at conversion or tempering with his religion he may apply to the court for an enquiry, and the court on being so satisfied may issue an order removing the said child from the custody of such institution or person and hand over the custody to another fit person or institution.