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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2)(c) in U.P. Children Act, 1951

(c)without making any other order, or in addition to making an order under either of the preceding paragraphs, make an order placing him for a specified period, not exceeding three years, under the supervision of a Reformation Officer or of some other person appointed for the purpose by the Court.