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Bengal Presidency - Section

Section 19 in Bengal Children Act, 1922

19. Remand or committal to custody.- A Court, on remanding or committing for trial a child or young person who is not rel- cased on bail as provided in section 17, shall, instead of committing him to prison, order him to be detained in a place other than a police-5 tali on or jail in the prescribed manner, for the period for which he is remanded.