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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2) in The East Punjab Children Act, 1949

(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may certify that any industrial school or other education institution not established under sub-section (1) is fit for the reception of children or youthful offenders.