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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2) in Bengal Children Act, 1922

(2)Every reformatory and industrial school shall, at least once in every six months, be inspected by the chief inspector, or by an inspector or assistant inspector:Provided that when any such school is for the reception of girls only and such inspection is not made by the chief inspector, the inspection shall, when practicable, be conducted by a woman.