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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(1) in West Bengal Children Act, 1959

(1)When a neglected child is produced before a Court, it shall examine the police officer or the authorised person, as the case may be, who produced the child before the Court or made the report, and record the substance of such examination and may send the child to a reception home pending further inquiries.