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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1)(a) in West Bengal Children Act, 1959

(a)make an order directing the juvenile delinquent to be sent to a reformatory or borstal school, as the case may be, to be detained there far a period which shall not be less than two or more than five years: