Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1)(b) in The Bihar Children Act, 1982

(b)direct the child to be released on probation of good conduct and placed under the care of any parent, guardian or other fit person executing a bond, with or without surety as that court may require, for the good behaviour and well being of the child for any period not exceeding three years.