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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1)(c) in West Bengal Children Act, 1959

(c)direct the juvenile delinquent to be released on probation of good conduct and placed under the care of a parent, guardian or other person considered by the Court to be a fit person on such parent, guardian or other person executing a bond, with or without sureties as a Court may require, for the good behaviour and proper training of the juvenile delinquent for a period not exceeding three years; or