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 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3) in West Bengal Children Act, 1959

(3)Reformatory schools established or certified under subsection (1) or sub-section (2) shall be of two different classes namely:-
(a)reformatory schools for the reception of juvenile delinquents, and
(b)reformatory schools for the reception of children other than juvenile delinquents.