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

Bengal Presidency - Subsection

Section 27(2)(g) in Bengal Suppression of Immoral Traffic Act, 1933

(g)providing for bonds to be taken by a Juvenile Court or by a Magistrate when making such girls over to suitable custody, not being the custody of a notified institution, and for the form of such bonds, and the conditions to be contained therein, and for cancelling such bonds, and for making further provisions for the suitable custody of such girls on forfeiture of such bonds;