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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1) in West Bengal Children Act, 1959

(1)The State Government may, in accordance with such rules as may he made in this behalf, establish or recognise after-care organisations for the welfare, training and social and economic rehabilitation of juvenile delinquents and other children discharged from reformatory, industrial or borstal schools.