Report No. 83
6.81. Amendment of section 19(b) recommended.-
In view of what is stated above, it appears to be desirable to exclude, from the scope of section 19(b), cases where, under personal law, the father is not the natural and legal guardian of the minor. This will also apply to the mother, if she is added in clause (b) as recommended above.1
1. Para. 6.66, supra.
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