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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in U.P. Children Act, 1951

(1)Where a child is found to have committed an offence punishable with transportation or imprisonment, the court, if satisfied on inquiry that it is expedient so to deal with the child, may order him to be sent to an approved school for such period of stay as will not exceed beyond the time when the child will attain the age of 18 years or for a shorter period, the reasons for such period to be recorded in writing.