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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(1) in U.P. Children Act, 1951

(1)Where a child or youthful offender is detained in an approved school the manager of the school may, at any time with the consent of the Chief Inspector, by license permit the child or youthful offender on the conditions prescribed in this behalf to live with any fit person named in the licence willing to receive and take charge of him with a view to educate him or train him for borne useful trade or calling.