Section 59(2) in The East Punjab Children Act, 1949
(2)A direction under this sub-section -(a)may be served on the persons responsible for the management of the institution by being delivered personally to any one of them, or by being sent, by post or otherwise, in a letter addressed to them or any of them at the institution;(b)may be varied by subsequent direction, or withdrawn by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
