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]

State of Punjab - Section

Section 5 in The East Punjab Children Act, 1949

5. Children under eight years

. - The court shall not order a child under the age of eight years to be sent to a certified school unless for any reason, including the want of a fit person of his own religious persuasion who is willing to undertake his care, the court is satisfied that he cannot suitably be dealt with otherwise.