Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(1) in U.P. Children Act, 1951

(1)Where a person, whether charged with an offence or not, is brought before any court other wise than for the purpose of giving evidence and it appears to the court that he is a child, the court may make due inquiry as to the age of that person and for that purpose, may take such evidence as may be forthcoming, and may record a finding thereon, stating his age as nearly as may be.