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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Bengal Presidency - Subsection

Section 25(2) in Bengal Children Act, 1922

(2)An order under this section may be made against a parent or guardian who, having been required to attested, has failed to do so, but, save as aforesaid, on such order shall be made without giving the parent or guardian an opportunity of being heard,