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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3)(ii) in The East Punjab Children Act, 1949

(ii)the court has reason to believe that the parent or legal guardian has either been party or privy to the offence or has by any act or omission facilitated the offence, or is, otherwise unfit to have the care of the child;