11. Supply of information regarding children by competent authority. Section 67(b)(n).
- Whenever the competent authority orders a child to be detained in an institution, it shall forward to the superintendent of such institution a copy of its judgment or order, as the case may be, together with the warrant of detention in form II and the information regarding the age and address of child, if the known, and any particulars of his home and previous record that may have been discovered.
