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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(2) in U.P. Children Act, 1951

(2)For purposes of this Act, a court means the juvenile court established by the State Government for any area and includes a Court of Session and a Magistrate of the first class, specially, empowered to exercise the powers of a court under this Act.