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State of West Bengal - Section

Section 20 in West Bengal Children Act, 1959

20. After-care organisations.

(1)The State Government may, in accordance with such rules as may he made in this behalf, establish or recognise after-care organisations for the welfare, training and social and economic rehabilitation of juvenile delinquents and other children discharged from reformatory, industrial or borstal schools.
(2)The powers and duties of after-care organisations established or recognised under sub-section (1) shall be such as may be prescribed.