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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(1) in The Assam Children Act, 1970

(1)Without prejudice to the provisions for appeal and revision under this Act, any competent authority may, either of its own motion or on an application received in this behalf, amend any order as to the institution to which a child is to be sent or as to the person under whose care or supervision a child is to be placed under this Act.