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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1)(e) in West Bengal Children Act, 1959

(e)order the parent or guardian of the juvenile delinquent, if such delinquent be under fourteen years of age, to pay such fine not exceeding 'one hundred rupees as the Court may think fit to impose, provided that no such order shall be passed unless the Court is satisfied that the parent or guardian has failed to exercise proper control or has neglected the juvenile delinquent and that he has sufficient means to pay the fine imposed.