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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1) in The Bihar Children Act, 1982

(1)If a person who in the opinion of the probation officer, police officer or the authorised person is a neglected child, has a parent or guardian who has the actual charge of or control over the child, the police officer or the authorised person may, instead of taking charge of the child, make a report to the Board for initiating an enquiry regarding that child.