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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(5) in U.P. Children Act, 1951

(5)Nothing in this section shall be deemed to require the attendance of the mother or the female guardian of a child if such mother or female guardian does not, according to custom, appear in public, but any such mother or female guardian may appear before the court by a pleader or agent.