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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1)(d) in West Bengal Children Act, 1959

(d)order the juvenile delinquent, if he is above the age of fourteen years and is lawfully employed, to pay such fine not exceeding one hundred rupees as the Court may think fit to impose and in default of payment to be detained in a borstal school for such period as the Court may direct; or