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State of Uttar Pradesh - Section

Section 6 in U.P. Children Act, 1951

6. Interim order by court.

- Where at any stage of a proceeding under this Chapter the Court be considers it expedient in the interest of the child, it may make such interim order as it thinks fit for the detention or continued detention of the child in a place of safety or for his committal to the care of a fit person who is willing to take care of him.