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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in U.P. Children Act, 1951

(2)Notwithstanding the provisions of section 13 the State Government may order any such child to be detained in such place and on such conditions as it thinks fit, and while so detained the child shall be deemed to be in legal custody :Provided that no period of detention so ordered shall exceed the maximum period of imprisonment to which the child could have been sentenced for the offence committed.