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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(1) in The East Punjab Children Act, 1949

(1)In determining the certified school to which a child or youthful offender is to be sent under this Act the court shall ascertain the religious denomination of the child or youthful offender and shall, if possible, select a school in which facilities are afforded for instruction in his religion.