Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(5) in Bengal Children Act, 1922

(5)When a young person has been ordered by a Couple give security under section 106 or section 118 of the Code of Criminal Procedure, 1898 (Act V of 1898), and has failed to do so, the Court which made the order may order such young person id be sent to a reformatory school.