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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(3) in U.P. Children Act, 1951

(3)The police officer executing the warrant shall be accompanied by the person laying the information if such person so desires and may also if the Magistrate by whom the warrant is issued so directs be accompanied by a duly qualified medical practitioner.