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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in U.P. Children Act, 1951

(2)For the purposes of this section injury to health includes injury to, or loss of, sight or hearing and injury to limb or organ of the body and any mental derangement and a parent or other person legally liable to maintain a child shall be deemed to have neglected him in a manner likely to cause injury to his health if he willfully fails to provide adequate food, clothing medical aid or lodging for the child.