Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 87] [Entire Act] Union of India - Section Section 8 in The Criminal Law Amendment Act, 1932 8. Power to order parent or guardian to pay fine imposed on young persons .[Repealed by the Criminal Law Amendment Act, 1935, section 2.]
