Report No. 83
4.17. Effect of the expression "having the care".-
An important question arise.-om the expression "having the care" used in the definition. Does it mean that a person, though legally vested with guardianship, never actually had the care f a minor, he cannot take proceedings under the Act? This question becomes of practical importance with reference to section 25, and will be considered hereunder.1
1. See discussion relating to section 25 (para. 7.14, infra).
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