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State of Uttar Pradesh - Section

Section 57 in U.P. Children Act, 1951

57. Auxiliary homes.

- The State Government may establish auxiliary homes for the reception of any inmates or any classes of inmates of approved schools or may certify any other such home heretofore established or which hereafter may be established by any other agency, and the certificates may be withdrawn or resigned in like manner as a certificate of a school and every such home shall for such purposes as may be specified by the State Government be treated as part of the approved school or schools to which it is attached.