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 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Bombay Children Act, 1948

(2)The parent or guardian whose attendance shall be required under this section shall be the parent or guardian having the actual charge of, or control over, the child :Provided that, such parent or guardian is not the father, the attendance of the father may also be required.