Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act] Bengal Presidency - Subsection Section 48(2)(n) in Bengal Children Act, 1922 (n)prescribing the manner in which a child or young person may be committed to suitable custody and for the supervision of such children and young persons;