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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bengal Presidency - Subsection

Section 27(3) in Bengal Children Act, 1922

(3)On the date fixed for the production of the child under sub-section (1) or for the inquiry under sub-section (2), or on any subsequent date to which the proceedings may be adjourned, the Court shall hear and record all evidence which may be adduced and consider any cause which may be shown why an order sending the child to an industrial school should not be passed and make any further inquiry it thinks fit.