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 80] [Entire Act] State of Uttar Pradesh - Subsection Section 80(b) in U.P. Children Act, 1951 (b)where it is an appeal under clause (b) of the said sub-section, within 60 days of the date of order passed by the Sessions Judge.
