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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in U.P. Children Act, 1951

(2)If it appears to the court on receiving a report from the Reformation Officer or otherwise that the offender has not been of good behaviour during the period of the probation, it may after making such inquiry as it thinks fit, order the offender to be detained in an approved school.