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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(4) in West Bengal Children Act, 1959

(4)An order made under this section may be enforced in the same manner as an order under section 488 of the Code of Criminal Procedure, 1898.Explanation. - The parent or guardian of a juvenile delinquent or other child shall, for the purposes of this section include, in the case of illegitimacy, his putative father.