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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(a) in Bengal Children Act, 1922

(a)knowingly assists or induces, directly or indirectly, youthful offender or child detained in or placed out on license from a reformatory or industrial school loos cape from the school or from any person with whom he is placed out on license; or any child or young person to escape from the person to whose custody he is committed under this Act; or