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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Bengal Presidency - Subsection

Section 33(3) in Bengal Children Act, 1922

(3)The managers of the school may, at any time by order in writing, revoke any such license, and order the youthful offender or child to return to the school, and shall do so at the desire of the person to whom the youthful offender or child is licensed.