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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1) in U.P. Children Act, 1951

(1)When a child is found to have committed an offence of so serious a nature that the court is of opinion that no punishment which under the provisions of this Act it is authorized to inflict is sufficient, the court shall order the offender to be kept in safe custody in such place or manner as it thinks fit and shall report the case for the orders of the State Government.