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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1) in West Bengal Children Act, 1959

(1)If in [he opinion of the Medical Officer authorised by the State Government a child kept in a reformatory, industrial or borstal school in pursuance of this Act is suffering from leprosy, tuberculosis or unsoundness Of mind, the State Government may order his removal to a suitable hospital or other place for being kept there for such period as may be necessary for the propel- treatment of the child.