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 12] [Entire Act] State of Jharkhand - Subsection Section 12(b) in The Bihar Children Act, 1982 (b)Scheme of the programme for the Aftercare to be run by such Aftercare institutions for looking after the children, after leaving the Children Home or the special school and to make them able to live an useful, honest and laborious life;
