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 3] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in Hyderabad Children Protection Act

(1)Should it appear to an Inspector that there is a reasonable ground for suspicion that there is no suitable arrangement for the care and maintenance of a child or that it is not being treated with justice and humanity, he shall make a report thereof to the District Officer.