Report No. 83
6.76. Section 19 clauses (a) and (b) overlapping-amendment recommended.-
There also seems to be some obscurity as to the exact inter-relationship between clause (a) and clause (b) of section 19, inasmuch as a minor who is a married female may fall under both the clauses. The point requires to be attended to. In our view, it would be better to confine clause (b) to persons other than married females. We recommend a suitable amendment for the purpose.
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