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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1) in U.P. Children Act, 1951

(1)The Court which makes an order for the detention of a child or youthful offender in an approved school or for the committal of a child or youthful offender to the care of a relative or other fit person may make an order to the parent or such other person liable to maintain the child or youthful offender to contribute to his maintenance, if able to do so in the prescribed manner.