Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(1)(b) in U.P. Children Act, 1951 (b)an offence punishable under this Act, or under Chapter XVI of the Indian penal Code, 1860, has been or is being committed in respect of the child;