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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2) in U.P. Children Act, 1951

(2)In determining the person to whose care a child shall be committed under this Act, the court shall ascertain the religious denomination of a person who gives such undertaking as seems to the court sufficient that the child will be brought up in accordance with the religion of the child and such religion shall be specified in the order.