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State of Uttar Pradesh - Section

Section 80 in U.P. Children Act, 1951

80. Period of limitation after filling appeals.

- An appeal under sub-section (1) of section 79 shall be preferred-
(a)where it is an appeal under clause (a) of the said sub-section, within thirty days of the date of order passed by the Juvenile Court or the Magistrate;
(b)where it is an appeal under clause (b) of the said sub-section, within 60 days of the date of order passed by the Sessions Judge.