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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(3)(b) in The East Punjab Children Act, 1949

(b)the court may, if it thinks fit, order that the management shall be deemed to be modified to such extent as may be specified in the order and the direction shall have effect accordingly.