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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in U.P. Children Act, 1951

(1)Any police officer, not below the rank of Sub-Inspector or a person authorized in the manner prescribed may take to a place of safety any child in respect of whom an offence punishable under this Act or under Chapter XVI of the Indian Penal Code, 1860, has been or there is reason to believe has been or is likely to be committed.