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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(4) in West Bengal Children Act, 1959

(4)When an order has been revoked and the juvenile delinquent or other child refuses or fails w return to the school to which he is directed under sub-section (3) to return, the State Government may cause him to be arrested and taken back to the school.