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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(2) in Bengal Children Act, 1922

(2)When the child or young person is arrested, the officer in charge of the police-station to which he is brought shall forthwith inform the parent or guardian, if he can be found, of such arrest, and shall also cause him to be warned to attend at the Court before which the child or young person will appear.