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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(5) in U.P. Children Act, 1951

(5)No per on who has been directed to pay compensation under this section shall by reason of such order be exempted from any civil or criminal liability in respect, of the information given by him but any amount paid as compensation shall be taken into account in any sub- sequent civil suits relating to such matter.