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 6] [Entire Act] State of Punjab - Subsection Section 6(c) in The East Punjab Children Act, 1949 (c)[a Chief Judicial Magistrate] [ Substituted for the words 'a District Magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.];
