Section 21(1)(c) in Children Act, 1960

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Union of India - Subsection

Section 21(1)(c) in Children Act, 1960

(c)make an order directing the child to be sent to a special school,-

(i)in the case of a boy over fourteen years of age or of a girl over sixteen years of age, for a period of not less than three years;

(ii)in the case of any other child, for the period until he ceases to be a child: