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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in Children Act, 1960

(1)The Administrator may notwithstanding anything contained in this Act, at any time, order a neglected or delinquent child to be discharged from the children's home or special school, either absolutely or on such conditions as he may think fit to impose.