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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Bengal Presidency - Subsection

Section 37(2) in Bengal Children Act, 1922

(2)Where no such separate Court has been established, the Court before which a child or young person is brought shall, unless the child or young person is charged jointly with any other person not being a child of young person, whenever practicable, sit either in a different building or room from that in which the ordinary sittings of the Court held or on different days or at different times from those at which the ordinary sidings are held.