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 3] [Entire Act]

State of Uttar Pradesh - Section

Section 60 in U.P. Children Act, 1951

60. Juvenile Court.

(1)The State Government may establish a juvenile court for any local area in a district and appoint a judge of such court.
(2)For purposes of this Act, a court means the juvenile court established by the State Government for any area and includes a Court of Session and a Magistrate of the first class, specially, empowered to exercise the powers of a court under this Act.