Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Uttar Pradesh - Subsection Section 44(1) in U.P. Children Act, 1951 (1)The State Government may at any time discharge a child or youthful offender from the care of any person to whose care he is committed under this Act, either absolutely or on such conditions as the State Government approve. .
