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State of Punjab - Section

Section 36 in The East Punjab Children Act, 1949

36. Investigation of character and circumstances.

- For the purpose of determining the sentence or order which a court ought to pass or make under this Part against any person tried by or brought before it, the court shall after recording its finding on the facts of the case, have regard to the character of the person and the circumstances in which he is living as disclosed by the facts of the case, or, on further enquiry, by any other evidence or information.