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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(3) in The Bihar Children Act, 1982

(3)The State Government may, notwithstanding anything contained in this Act at any time discharge a child from the care of any person under whom he was placed under this Act either absolutely or on such conditions as the State Government may think fit to impose.