Section 20(3)(a) in U.P. Children Act, 1951

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(a) in U.P. Children Act, 1951

(a)the parent or legal guardian has been convicted of or committed for trial for the offence or has been bound over to keep the peace towards the child or cannot be found, or

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State of Uttar Pradesh - Subsection

Section 20(3)(a) in U.P. Children Act, 1951