Section 44(4) in The East Punjab Children Act, 1949
(4)The. [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Goverment may consent to the transfer to a certified school under this Act of a youthful offender detained in a Reformatory School in any other part of India and upon such transfer the provisions of this Act shall apply to such youthful offender.
