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State of Uttar Pradesh - Section

Section 34 in U.P. Children Act, 1951

34. Appointment of Reformation Officer.

- A Reformation Officer shall be-
(a)any person appointed to be a Reformation Officer by the State Government, or
(b)any person provided for this purpose by a society recognized in this behalf by the State Government; or
(c)in any case where so necessary any other person appointed from time to time by the court subject to any general or special orders of the State Government.