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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(9) in U.P. Children Act, 1951

(9)"place of safety" means any observation home or any orphanage, hospital, or any other suitable place or institution the occupier or manager of which is willing temporarily to receive a child; or where such observation home, orphanage, hospital or other suitable place or institution is not available in the case of a male child only, a police station in which arrangements are available or can be made for the safe-keeping of a child separately from adult offenders ;