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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(a) in The East Punjab Children Act, 1949

(a)a child has been or is being wilfully ill-treated or wilfully neglected in anyplace within its jurisdiction in a manner likely to cause the child unnecessary suffering or to be injurious to his health; or