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 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(6) in U.P. Children Act, 1951 (6)The court, instead of ordering the child to be committed to the care of a relative or other fit person, may order that the child shall be sent to an approved school.
