Section 3(1)(d) in U.P. Children Act, 1951

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State of Uttar Pradesh - Subsection

Section 3(1)(d) in U.P. Children Act, 1951

(d)is under the care of a parent or guardian who, by reason of criminal or drunken habits, is unfit to have the care of the child or who habitually neglects or cruelly ill-treats child, or

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State of Uttar Pradesh - Subsection

Section 3(1)(d) in U.P. Children Act, 1951