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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Bengal Presidency - Subsection

Section 6A(1) in The Bengal Criminal Law Amendment Act, 1930

(1)Where a person sentenced to fine under sub-section (2) of section 6 is, in the opinion of the Court, ordinarily resident with his parent or guardian, the Court may order that the fine shall be paid by such parent or guardian as if it had been a fine imposed upon the parent or guardian.