Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Uttar Pradesh - Subsection Section 35(a) in U.P. Children Act, 1951 (a)visit or receive visits from the child or youthful offender at such reasonable intervals as may be specified in the order passed by the court or subject thereto, as the Reformation Officer may think fit;
