Report No. 64
6.32. Section 19(1A)-Recommendation regarding interim custody.-
We are of the view that pending an inquiry under section 19(1), the Magistrate should have power to direct that the girl be kept in proper custody. This should be incorporated in section 19, in the form of sub-section (1A), as follows:-
"(1A) Pending such inquiry, the Magistrate may direct that the girl be kept in such custody as the Magistrate may consider proper, having regard to the circumstances of the case."
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