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

State of Uttar Pradesh - Subsection

Section 2(5) in U.P. Children Act, 1951

(5)"fit person" in relation to the care of any child or youthful offender includes any society, institution or body corporate established for the reception or protection of poor children or the prevention of cruelty to children, which undertakes to bring up or to give facilities for bringing up any child or youthful offender entrusted to its care in conformity with the religion of its birth;