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State of Uttar Pradesh - Section

Section 36 in U.P. Children Act, 1951

36. Duties of other persons.

- Any person under whose supervision a child or youthful offender has been placed by an order of a court under the provisions of Chapters II and III of this Act shall, subject to rules made in this behalf, have, so far as it may be possible, the same duties as a Reformation Officer under the preceding section.