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 3(1)] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(1)(g) in U.P. Children Act, 1951 (g)is otherwise likely to fall into bad association or to be exposed to moral danger, or to enter upon a life of crime :