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Bengal Presidency - Section

Section 346 in Police Regulations, Bengal , 1943

346. Surveillance of juvenile offenders. [§ 12, Act V, 1861].

- Juvenile offenders may be placed under surveillance by the Superintendent on their discharge from the Reformatory or Borstal School only with the approval of the District Magistrate and if their conduct in the school or after discharge from there necessitates such action.