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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2) in West Bengal Children Act, 1959

(2)Every child taken into custody under sub-section (1) shall be brought before a Court within a period of twenty-four hours of such taking into custody excluding the time necessary for the journey to the Court from the- place where the child has been taken into custody.