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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(c) in The East Punjab Children Act, 1949

(c)"child" mens a person under the age of 16 years and when used with reference to a child sent to a certified school applies to the child during the whole period of his detention, notwithstanding that the child may have attained the age of 16 years;