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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of West Bengal - Subsection

Section 145(d) in Police Regulations, Calcutta, 1968

(d)All juvenile offenders not released on bail shall be sent direct to the House of Detention. No person who is not really and unmistakably under the age of 16 years shall be sent there. Juvenile offenders so small and sickly as to be unable to walk to the House of Detention shall be conveyed there in a vehicle.