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 1] [Entire Act] State of Uttar Pradesh - Section Section 25 in U.P. Children Act, 1951 25. Remand or committal to custody. - A Court, on remanding or committing for trial a child who is not released on bail, shall order him to be detained in the prescribed manner.
