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

Bengal Presidency - Subsection

Section 6A(2) in The Bengal Criminal Law Amendment Act, 1930

(2)Before making an order under sub-section (1), the Court shall give the parent or guardian an opportunity to appear and be heard, and no such order shall be made if the parent or guardian satisfies the Court that he has not conduced to the commission of the offence by neglecting to control the offender.