Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(4) in The Bihar Children Act, 1982

(4)In determining the special school, or any person to whose custody a child is to be committed or entrusted under this Act the Court shall pay due regard to the religious denomination of the child to ensure that religious instruction contrary to the religious persuation of the child is not imparted to him.