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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(a) in U.P. Children Act, 1951

(a)knowingly assists or induces, directly or indirectly a child or youthful offender detained in or placed out on licence from an approved school to escape from the school or from the school or from any person with whom he is placed out on licence, or any child or youthful offender to escape from the care of the person to whose care he is committed under the provisions of this Act, or