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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(a) in The East Punjab Children Act, 1949

(a)knowingly assists or induces, directly or indirectly, a child or youthful offender detained in or placed out on licence from a certified school to escape from the school or from any person with whom he is placed out on licence or any child or youthful offender to escape from the person to whose care he is committed under the provisions of this Act;