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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(3) in Bengal Children Act, 1922

(3)When a youthful offender, who in the opinion of the Court before which he is charged is under twelve years of age, is convicted of an offence punishable with death, transportation or imprisonment, the Court may order that he be sent to an industrial school.