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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1)(a) in U.P. Children Act, 1951

(a)the child has been or is being willfully ill-treated or neglected in any place within its jurisdiction in a manner likely to cause the child unnecessary suffering or to be injurious to health; or -