AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Report No. 64

6.31. Recommendation.-

We, therefore, recommend that for the last 12 words of section 19(1), the following should be substituted:

"(a) for an order that she may be kept in a protective home, or

(b) for an order that she be provided care and protection by the court in the manner specified in sub-section (2)."









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement