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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(3) in U.P. Children Act, 1951

(3)The State Government may order a youthful offender over the age of fifteen years detained in an approved school to be transferred to a Borstal institution established under the United Provinces Borstal Act, 1938 in the interest of discipline or for other special reasons :Provided that the total period of detention of such youthful offender shall not be increased by such transfer.