 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Children Act, 1960 Foot Notes 1. This Act has been extended, to Goa, Daman and Diu by Reg. 12 of 1962, section 3 and Schedule to Dadra and Nagar Haveli by Reg. 6 of 1963, section 2 and Schedule I and to Pondicherry by Reg. 7 of 1963, section 3 and Schedule I. 2. Appointed date is 1st. January, 1962 in the Union Territory of Delhi; vide Notification No. F. 40 (8)/61-DSW (1), dated 1st December, 1961, published in the Delhi Gazette. 3. Inserted by Act No. 15 of 1978. 4. Substituted by Act No. 15 of 1978, for the words "fit person". 5. Substituted by Act No. 15 of 1978, for the words, figure and brackets "Code of Criminal Procedure, 1898 (5 of 1898)". 6. Substituted by Act No. 15 of 1978. 7. Substituted by Act No. 15 of 1978, for former sub-section (2). 8. Substituted by Act No. 15 of 1978, for the words "senior magistrate". 9. Inserted by Act No. 15 of 1978. 10. Substituted by Act No. 15 of 1978, for former clause (c). 11. Substituted by Act No. 15 of 1978, for former section 12. 12. Substituted by Act No. 15 of 1978, for the words, brackets and figure "section 239 of the Code of Criminal Procedure, 1898 (5 of 1898)". 13. Substituted by Act No. 15 of 1978, for former sub-section (3). 14. Substituted by Act No. 15 of 1978, for the words, brackets and figure "section 488 of the Code of Criminal Procedure, 1898 (5 of 1898)". 15. Substituted by Act No. 15 of 1978, for the words, brackets and figure "Chapter XLII of the Code of Criminal Procedure, 1898 (5 of 1898)". 16. Substituted by Act No. 15 of 1978, for the words, brackets and figure "section 29B and section 399 of the Code of Criminal Procedure, 1898 (5 of 1898)". 17. Substituted by Act No. 15 of 1978, for the word "persons".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back