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

Bengal Presidency - Subsection

Section 20(5) in Bengal Children Act, 1922

(5)Nothing in this section shall be deemed to require the attendance of the mother or the female guardian of a child or young person, if such mother or female guardian does not, according to the customs and manners of the country, appear in public, but any such person may appear before the Court by a pleader or agent.