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State of West Bengal - Section

Section 19 in West Bengal Children Act, 1959

19. Disposal of inmates when reception homes cease to be recognised.

- When a reception home ceases to be a recognised reception home by reason of withdrawal of recognition or otherwise, the juvenile delinquents or the other children detained therein may, by order of the State Government, be discharged unconditionally or on such conditions as the State Government may impose or be transferred to some otherreception home in accordance with the requisition of this Act.