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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(2) in U.P. Children Act, 1951 (2)Where a child is arrested, the officer -in-charge of the police station to which he is brought shall require the parent or guardian of the child if he can be found, to attend the court before which the child shall be produced.
