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] [Entire Act]

Bombay Presidency - Section

Section 76 in The Bombay Children Act, 1948

76. Postponement sine die.

- Notwithstanding anything contained in the foregoing provision, the court may adjourn the case of a youthful offender sine die and may re-open at the stage of the proceedings at which it was left when adjourned, on additional grounds or material being placed before the Court.