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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(6) in U.P. Children Act, 1951

(6)"guardian" in relation to a child or youthful offender includes any person who, in the opinion of the Court having cognizance of any proceedings in relation to the child or youthful offender or in which the child or youthful offender is concerned has for the time being the actual charge of or control over the child or youthful offender;