Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of West Bengal - Subsection Section 29(1) in West Bengal Children Act, 1959 (1)Any police officer or other person authorised by the State Government in this behalf may, if there arc reasonable grounds to believe that a person is a neglected child, take that child into custody for bringing him before a court.
