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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(1)(b) in West Bengal Children Act, 1959

(b)any such children above two years of age may be sent to and kept in a reception home or a reformatory school for children other than juvenile delinquents or an industrial school, as the Court or other authority may think fit, as if such children were neglected children.