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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bengal Presidency - Subsection

Section 23(a) in Bengal Children Act, 1922

(a)in the case of a youthful offender sent to a reformatory school, not less than two and not more than five years, but not in any case extending beyond the time when the youthful offender will, in the opinion of the Court, attain the age of eighteen years; and