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 16] [Entire Act] State of Jharkhand - Subsection Section 16(2) in The Bihar Children Act, 1982 (2)At the time of making an order under sub-section (1) or at any time subsequently, the Board may, in addition make an order that the child be placed under supervision for any period not exceeding three years in the first instance.
