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[Cites 0, Cited by 1] [Section 30(1)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(1)(b) in U.P. Children Act, 1951

(b)released on probation of good conduct and committed to the care of his parent, guardian or other adult relative or other fit person on such parent, guardian, relative or person executing a bond, with or without sureties, as the court may require, to be responsible for the good behaviour of the youthful offender for any period not exceeding three years and for the observance of such other conditions as the court may impose for securing that the youthful offender may lead an honest and industrious life.