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(4) in U.P. Children Act, 1951 (4)When any person is imprisoned under sub-section (3), the pro- visions of sections 68 and 69 of the Indian Penal Code, 1860, shall, so far as may be, apply.
