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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(2) in U.P. Children Act, 1951 (2)Before making any order for the payment of compensation, the Magistrate shall call upon the informer to show because why he should not pay compensation and shall consider any can e which such informer may show.
