Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of West Bengal - Section Section 49 in West Bengal Children Act, 1959 49. Removal of Disqualification attaching to conviction of child for an offence. - Notwithstanding anything contained in any other law, the conviction of a child shall not be regarded as a disqualification attaching to conviction for an offence.
