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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Bengal Presidency - Subsection

Section 44(2) in Bengal Children Act, 1922

(2)Any such person shall during such detention and whilst being conveyed to and from the place of detention be deemed to be in legal custody, and, in he escapes, may be arrested without a warrant and be brought back to the place of detention where he was detained.