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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(c) in Children Act, 1960

(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home form which he was released or to any other children's home or special school or borstal school: