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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bengal Presidency - Subsection

Section 23(b) in Bengal Children Act, 1922

(b)in the case ora child sent to an industrial school, such time as to the Court may seem proper for the teaching and training of the child, but not in any case extending beyond the time when the child will in the opinion of the Court, attain the age of sixteen years.