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] [Entire Act]

State of Uttar Pradesh - Section

Section 83 in U.P. Children Act, 1951

83. Removal of disqualification Pertaining to convictions.

- Where a child is found to have infringed the law, the fact that he has been so found shall not have any effect under section 75 of the Indian Penal Code, 1860, or section 565 of the Code of Criminal Procedure, 1898, or operate as a disqualification for office or any employment or election under any law.