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 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(2) in U.P. Children Act, 1951 (2)When a child absconding from an approved school or from the custody of a fit person has been taken charge of at a different place, he shall be kept In a place of safety pending his removal to the approved school or to the custody of fit person.
