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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Bengal Presidency - Subsection

Section 27(2)(c) in Bengal Children Act, 1922

(c)is found destitute, not being an orphan and having both parents or his surviving parent, or in the case of an illegitimate child his mother, undergoing transportation or imprisonment; or