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[Cites 0, Cited by 9] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in Children Act, 1960

(3)Every special schools to which delinquent child is sent under this Act shall not only provide the child with accommodation, maintenance and facilities for education but also provide him with facilities for the development of his character and abilities and give him necessary training for his reformation and shall also perform such other functions as may be prescribed [to ensure all round growth and development of his personality.] [Added by Act 15 of 1978, section 9]