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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(2) in U.P. Children Act, 1951

(2)A declaration by the court under the preceding sub-section as to the person brought before it being under the age of sixteen years shall for the purposes of this Act be final and no court shall in appeal or revision interfere with any such declaration.