(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, instead of a withdrawing [the recognition] [These words were substituted for the words 'a certificate' by Maharashtra 54 of 1975, Section 14(2)(a).] under sub-section (1), by notice served on the manager of the [institution] [This word was substituted for the word 'school', by Maharashtra 54 of 1975, Section 14(2)(b).], prohibit the admission of children or youthful offender to the [institution] [This word was substituted for the word 'school', by Maharashtra 54 of 1975, Section 14(2)(b).] for such time as may be specified in the notice or until the notice is revoked.
