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 58] [Entire Act] State of Jharkhand - Subsection Section 58(2) in The Bihar Children Act, 1982 (2)The Women's and Children's Institutions (Licensing) Act, 1956 (105 of 1956), shall not apply to any children's home, special school or observation homes established and maintained under this Act.
