Section 488(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 488(1)] [Section 488] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 488(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury finable to maintain itself, or

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State of Jammu-Kashmir - Subsection

Section 488(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)