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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(b) in Bengal Children Act, 1922

(b)knowingly Barbour, conceals, or prevents from returning to school, or to any person with whom he is placed out on license, or to the person to whose custody he is committed under this Act, a youthful offender, young person or child who has so escaped, or knowingly assists in so doing;