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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(7) in U.P. Children Act, 1951

(7)Whenever any person interested in the religion of the child is informed of any attempt at conversion or tampering with his religion he may apply to the court for an enquiry and the court on being satisfied may issue an order removing the said child from the custody of such institution or person and handover the custody to another fit person or institution.