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 50] [Entire Act]

State of Assam - Subsection

Section 50(1) in The Assam Children Act, 1970

(1)The competent authority which makes an order for sending a neglected child or a delinquent child to a Children's Home or Special School or placing the child under the care of a fit person may make an order requiring the parent or other person liable to maintain the child to contribute to his maintenance, if liable to do so, in he prescribed manner.