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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(1)(ii) in West Bengal Children Act, 1959

(ii)the parent or guardian of such juvenile delinquent or other child executes a bond with or without sureties as the managers of the school may require, for the return of the juvenile delinquent or other child to the school on the expiry of the period for which he is permitted to live under the charge of such parent or guardian as the case may be; and