Report No. 263
15. Interim Order by High Courts.
Where an application is made to the High Court under section 14, the Court may, at any time before the application is determined, give such interim directions as it thinks fit for purpose of securing the welfare of the child concerned, or for making such provisions for the child, pending the proceedings, or to prevent the child's return, or for otherwise preventing any change in the circumstances relevant to the determination of the application.
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