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 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(4) in U.P. Children Act, 1951

(4)Every order under this section shall be in writing and any such order may be made by the court in the absence of the child and the consent or any person to undertake the care of the child in pursuance of any such order shall be taken in such manner as the court may think sufficient to bind him,