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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(5) in U.P. Children Act, 1951

(5)Whether a parent or other person has been ordered under this section to contribute to the maintenance of a child or youthful offender, he shall give notice of any change of address to the court which passed the order and if he fails to do so without reasonable excuse he shall be punishable with a fine with may extend to twenty five rupees.