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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in West Bengal Children Act, 1959

(2)When in the opinion of the Medical Officer authorised by the State Government such a child is cured, the Slate Government may, if the child is still liable to be kept in custody, order the person having charge of [he child to send him to the school from which he was removed or, if the child is no longer liable to kept in custody, order him to be discharged.