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

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

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

(c)make an order directing the child to be sent to a special school-

(i)in the case of a boy over fourteen years of age and a girl over sixteen years of age for a period of not less than three years;

(ii)in the case of any other child, for the period until he ceases to be child: