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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(3) in U.P. Children Act, 1951

(3)Where any such institution is carried on in accordance with the principles of any particular religious denomination the State Government shall, if so desired by the manager of the institutions, appoint, where practicable, a person of that denomination to visit and inspect that institution.