(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time order a child or youthful offender to be discharged from [an Approved Centre or Approved Institution] [These words were substituted for the words 'a certified school or fit person institution' by Maharashtra 54 of 1975, Section 54(1).] either absolutely or on such conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government approves.
