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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(2) in U.P. Children Act, 1951

(2)The State Government may direct any child or youthful offender to be transferred from any approved school to any school of a like nature in any other part of India in respect of which similar provision is made by the Government of that part under any law in force therein :Provided that no child or youthful offender shall be transferred under this section to any other State without the consent of the Government of that State.