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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bengal Presidency - Subsection

Section 31(2) in Bengal Children Act, 1922

(2)The Court, before making an order under sub-section (1), shall inquire into the circumstances of the parent or other person liable to maintain the youthful offender, young person or child, and shall record the evidence, if any, in the presence of the parent or such other person, as the case may be, or, when his personal attendance is dispensed with, in the presence of his pleader.