Section 29(2) in The East Punjab Children Act, 1949
(2)Where prior to the coming into force of this Act, a youthful offender had been sentenced to transportation or imprisonment, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct that in lieu of undergoing or completing such sentence he shall, if under the age of fourteen years, be sent to a certified school; and thereupon the offender shall be subject to all the provision of this Act as if he had been originally sentenced to detention in such school.
