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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(a) in West Bengal Children Act, 1959

(a)a juvenile delinquent or other child to be transferred from one reformatory school to another, or- from one industrial school to another, or from one borstal school to another whether located within the State or not: