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 41] [Entire Act] State of Jharkhand - Subsection Section 41(2) in The Bihar Children Act, 1970 (2)No court shall take cognizance of an offence punishable under sub-section (1) unless the complaint is filed with previous sanction of the State Government or an officer authorised by it in this behalf.
