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State of Uttar Pradesh - Section

Section 82 in U.P. Children Act, 1951

82. Power to amend orders.

- Without prejudice to the powers of courts of appeal and revision, any custody order or supervision order or probation order may be amended by the court which made the order in respect of the person named as custodian, supervisor or Reformation Officer, the period of such duration' and such matters of detail as may be specified therein.