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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2) in West Bengal Children Act, 1959

(2)If any such woman as aforesaid is released from prison on bail or otherwise, the Court or other authority may, on application made by her, direct the release of the children kept in a reception home, or a reformatory or industrial school in pursuance of an order made under sub-section (1).