Section 3(1)(c) in U.P. Children Act, 1951

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in U.P. Children Act, 1951

(c)is found destitute, and whose parents or surviving parent, and in the case of an illegitimate child whose mother, or other guardian are or is, undergoing a sentence of transportation or imprisonment, or .

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State of Uttar Pradesh - Subsection

Section 3(1)(c) in U.P. Children Act, 1951