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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(3) in Bengal Children Act, 1922

(3)The parent or guardian, whose attendance is required under this section, shall be the parent or guardian having the actual possession and control of the child or young person:Provided that if the parent or guardian is a person other than the father, the attendance of the father or, if the father is dead or cannot be found, the attendance of the nearest adult male relative may also be required.