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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(4) in U.P. Children Act, 1951

(4)When a child is committed to the care of an approved school in which facilities for instruction in his religion are not afforded or to a person who does not give an undertaking that the child entrusted to him will be brought up in his religion the court shall take an under taking from such school or such person that the child shall not be brought up in any religion other than his own.