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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1) in West Bengal Children Act, 1959

(1)The Court, which makes an order for sending a juvenile delinquent or other child to a reformatory, industrial or borstal school or for placing 'a juvenile delinquent or other child under the care of a fit person other than a parent on guardian may order the parent or the guardian who is responsible for the maintenance of such juvenile delinquent or child to pay such sum to such person or such authority