Section 3(2)(a) in U.P. Children Act, 1951

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in U.P. Children Act, 1951

(a)order him to be sent to an approved school or to the care of any fit person, whether a relative or not, who is willing to undertake the care until such child attains the age of 18 years or for such shorter period as may be specified, or ;

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in U.P. Children Act, 1951