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Bengal Presidency - Section

Section 14 in Bengal Children Act, 1922

14. Disposal of inmates when school ceases to be certified.- When a school ceases to be a certified school, the youthful offenders or children detained therein shall, by order of the 1[State Government], be discharged absolutely or on such conditions as the 1[State Government] may impose or be transferred to some other reformatory or industrial school or auxiliary home in accordance with the provisions of this Act.