33. Power of State Government to Direct Release of a Neglected Child Kept in A Reformatory Or Industrial School.
- The State Government may make an order directing the release, on such conditions as may be specified in the order, of a child, who, having been dealt with by a Court under sub-section (3) of section 31 or under the proviso to sub-section (2) of section 32 has been kept in a reformatory or industrial school.
