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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(1) in The Assam Children Act, 1970

(1)The State Government may notwithstanding anything contained in this Act, at any time, order a neglected or delinquent child to be discharged from the Children's Home or Special School, either absolutely or on such conditions as he may think fit to impose.