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State of Uttar Pradesh - Section

Section 70 in U.P. Children Act, 1951

70. Principles to be observed by courts in dealing with children and young persons.

- Every court in dealing with a child who is brought before it, either as needing care or as an offender or otherwise shall have regard to the welfare of the child arid shall in a proper case take steps for removing him from undesirable surroundings and for securing that proper provision is made for his education and training.