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 0] [Section 22] [Entire Act] State of West Bengal - Subsection Section 22(3) in West Bengal Children Act, 1959 (3)When such child is nor released on bail under sub-section (1) by the Court, it shall, instead of committing hint to prison, order him to be sent to a reception home during the pendency of the inquiry into the charge against him.
