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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(1)(i) in West Bengal Children Act, 1959

(i)the juvenile delinquent or other child has completed.at least two years of stay in a reformatory, industrial or borstal school and his conduct has been in the opinion of the managers of the school uniformly satisfactory;