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State of West Bengal - Section

Section 16 in West Bengal Children Act, 1959

16. Disposal of inmates when school ceases to be certified.

- When a school ceases to be a certified school, the juvenile delinquents or other children detained therein may, by order of the State Government, be discharged unconditionally or on such conditions as the State Government may impose, or be transferred to some other reformatory, industrial or borstal school whether located in the State or not in accordance with the provisions of this Act.