3. In section 38 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:-
"(fa) the manner and the conditions subject to which a child may be held back under sub-section (3) of section 16;".
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3. In section 38 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:- "(fa) the manner and the conditions subject to which a child may be held back under sub-section (3) of section 16;". |
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