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 72] [Entire Act] State of Punjab - Subsection Section 72(3) in The East Punjab Children Act, 1949 (3)Any order passed under the provisions of this Act and not subject to appeal under sub-section (1) may be revised by the High Court:
