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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in The Assam Children Rules, 1976

(3)When a licence has been revoked under sub-section (3) of Section 48 of the Act and the child refuses or fails to return to the Special School or the Children's Home to which he was directed to return, any Police Officer may on the advice of the authority revoking the licence arrest the child without warrant and send him to the Special School or the Children's Home, as the case may be.