(5)Any order under this section may be enforced in the same manner as an order under section 488 of the [Code of Criminal Procedure, 1898.][91. Provision as to religion. - (1) In determining the Approved Centre, Approved Institution or other person to whose custody a child is to be committed or entrusted under this Act, the Classifying Centre or the court shall ascertain the religious denomination of the child and shall, if possible, in selecting such Approved Centre, Approved Institution or other person have regard to the facilities which are afforded for instruction in his religion.
