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 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(d) in The East Punjab Children Act, 1949 (d)"a child in need of care or protection" means a child to whom any of the clauses (a), (b), (c), (d), (e), (f) and (g) of sub-section (1) of section 8 of this Act, applies;
