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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(b) in The East Punjab Children Act, 1949

(b)is found destitute and his parents or surviving parent or other guardian or in the case of an illegitimate child his mother or other guardian, are or is, as the case may be, undergoing transportation or imprisonment; or