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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(1) in The Railways Act, 1989

(1)If a person under the age of twelve years is guilty of any of the offences under sections 150 to 154, the court convicting him may require the father or guardian of such person to execute, within such time as the court may fix, a bond for such amount and for such period as the court may direct for the good conduct of such person.