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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(4) in The East Punjab Children Act, 1949

(4)If the court is satisfied on the enquiry that such person is a child to whom any of the clauses of sub-section (1) applies and that it is expedient so to deal with him, the court may order him to be sent to a certified school until such child attains the age of 18 years or for any shorter period.