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 6] [Entire Act] State of Jharkhand - Subsection Section 6(3) in The Bihar Children Act, 1982 (3)No person shall be appointed, as honorary social worker in the Children's Court unless he has, in the opinion of the State Government, special knowledge of child psychology and child welfare.
