33. Effect of withdrawal or resignation of [recognition] [This word was substituted for the word 'certificate', by Maharashtra 54 of 1975, Section 16(2).].
- A child or youthful offender shall not be received into [an Approved Institution] [These words were substituted for the words 'a certified school' and 'school', respectively, by Maharashtra 54 of 1975, Section 16(1).] under this Act after the date of the receipt by the managers of the [Institution] [These words were substituted for the words 'a certified school' and 'school', respectively, by Maharashtra 54 of 1975, Section 16(1).] of a notice of withdrawal of the [recognition] [This word was substituted for the word 'certificate', by Maharashtra 54 of 1975, Section 16(2).] or after the date of a notice of resignation of the [recognition] [This word was substituted for the word 'certificate', by Maharashtra 54 of 1975, Section 16(2).] :Provided that, the obligation of the managers to teach, train, lodge, clothe and feed any children or youthful offenders detained in the school at the respective dates aforesaid shall, except so far as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government otherwise directs, continue until the withdrawal or resignation of the certificate takes effect.
