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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in Children Act, 1960

(3)When such person is not released on bail under sub-section (1) by the children's court, it shall, instead of committing him to prison, make and order sending him to an observation home [or a place of safety] [Inserted by Act 15 of 1978, section 13] for such period during the pendency of the inquiry regarding him as may be specified in the order.