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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Bengal Presidency - Subsection

Section 27(2)(b) in Bengal Suppression of Immoral Traffic Act, 1933

(b)prescribing the manner in which girls may be placed in suitable custody under sub-section (1) and sub-section (2) of section 14 and the places in which they may be kept, and providing for the care, treatment, instruction, maintenance, and supervision of such girls;