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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(2) in U.P. Children Act, 1951

(2)The court or the Magistrate to whom the proceedings are so submitted may make such further inquiry, if any, as the Court of Magistrate may think fit and may pass such orders as the Court or Magistrate might have passed if the child had originally been brought before or tried by him.