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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(1) in U.P. Children Act, 1951

(1)where a juvenile court has been established for and local area such court shall deal all cases in which a child is charged with the infringement of law and shall deal with and dispose of all other proceedings under this Act, but shall not have power to try any case in which an adult is charged with an offence under Chapter III ; and