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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(1) in The East Punjab Children Act, 1949

(1)Where a child is found to have committed an offence punishable with transportation or imprisonment the court if satisfied on enquiry that it is expedient so to deal with the child may order him to be sent to a certified school.