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