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 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The East Punjab Children Act, 1949

(2)The court before which a child is brought under sub-section (1) shall examine the informant and record the substance of such examination and shall, if there are sufficient grounds for further enquiry, fix a date for such enquiry.