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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(b) in Hyderabad Children Protection Act

(b)any head of a household in whose house any illegitimate child may, after the commencement of this Act, be born to his knowledge to any maid servant or wife of any servant or to any female registered under this Act, shall forthwith report the fact or cause it to be reported to the District Officer in the prescribed manner. But such report shall not state the name of the reputed father of the child :