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 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(3) in The Assam Children Act, 1970

(3)Every Children's Home to which a neglected child is sent under this Act shall not only provide the child with accommodation, maintenance and facilities for education, protection and promotion of health but also provide him with facilities for the development of his character and abilities and give him with necessary training for protecting himself against more dangers or exploitation and shall also perform such other functions as may be prescribed.