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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(3) in West Bengal Children Act, 1959

(3)The period during which a juvenile delinquent or other child is permitted to live under the charge of his parent or guardian under subsection (l), shall be deemed to be part of the period of his stay in the school, provided that he returns to the school on the due date and his conduct has been found to be satisfactory during the period for which he was permitted so to live.