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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in West Bengal Children Act, 1959

(3)on receipt of a report from the Court under clause (2), the State Government may make such arrangement in respect of such juvenile delinquent as it deems proper and may at any time order him to be released from custody on such conditions, if. any, as the Slate Government may think lit to impose.