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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(b) in West Bengal Children Act, 1959

(b)a juvenile delinquent or other child, the order for whose release has been revoked, to be sent to the reformatory, industrial or borstal school from which he was released or to any other reformatory, industrial or borstal school, as the case may be, so, however, that no such juvenile delinquent or other child shall, if he has attained the age of fourteen years, be directed to be sent to a reformatory school.