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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(2) in Bengal Children Act, 1922

(2)When a youthful offender of twelve years age or upwards has been sentenced to transportation or imprisonment, the 1[State Government] may direct that, in lieu or under going or completing such sentence, he shall be sent to a reformatory school; and thereupon the offender shall be subject to all the provisions of this Act as if he had been originally sentenced to detention in a reformatory school.