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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(1) in U.P. Children Act, 1951

(1)An appeal from an order made by a court under section 3, 29, 30, 31, 38, 40 or 41 shall lie-
(a)to the Sessions Judge if passed by a juvenile court, or a Magistrate of the First Class specially empowered in his behalf under section 60; and
(b)to the High Court if passed by Sessions Judge.