52. Delinquent child undergoing sentence at commencement of the Act.
- In any area in which this Act is brought into force, the State Government may direct that a delinquent child who is undergoing any sentence of imprisonment at the commencement of this Act shall, in lieu of undergoing such sentence be sent to a special school or be kept in safe custody in such place and manner as the State Government think fit, for the remainder of the period of the sentence; and the provisions of this Act shall apply to the child as if he had been ordered by a Children's Court to be sent to such special school or, as the case may be ordered to be detailed under sub-section (2) of Section 22.
