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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Jharkhand - Subsection Section 15(3) in The Bihar Children Act, 1982 (3)During the pendency of any inquiry regarding a child, the child shall unless he is kept with his parent or guardian be sent to a fit person for such period as may be specified in order of the Board.
