LexSection 21A — Production of records.
The Immoral Traffic (Prevention) Act, 1956
1 [21A. Production of records.-- Every person or authority who is licensed under sub-section (3) of section 21 to establish or maintain, or as the case may be, for maintaining, a protective home or corrective institution shall, whenever required by a court, produce the records and other documents maintained by such home or institution before such court.]Open in Lexace · Ask the AI about this section