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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Bengal Presidency - Subsection

Section 10A(1) in The Bengal Criminal Law Amendment Act, 1930

(1)When an order under sub-section (1) of section 2A has been made against a person, the District Magistrate may at any time, without conditions which such person or the parent or guardian of such person accepts, direct the suspension of cancellation of such order.