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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in West Bengal Children Act, 1959

(1)When a juvenile delinquent or other child is kept in a reformatory, industrial or borstal school, the State Government may, if it thinks lit, order that he be released from such school on such conditions as may be specified in the order and permit him to live with, or under the supervision of, any responsible person, named in the order willing to take charge of him with a view to training him for some useful trade or calling.