Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(2) in U.P. Children Act, 1951

(2)where a juvenile court has not been established for any local area, no court other than courts empowered under section 60 to exercise the powers of a juvenile court shall have power to deal with any case in which a child is charged with the infringement of law or to deal with or dispose of any other proceedings under this Act.