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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in The Assam Children Rules, 1976

(2)Where it appears to the authority ordering the removal of the child under sub-rule (1) that the child is cured of the disease or physical or mental complaint he may, if the child is still liable to be kept in custody, order the contents of the statement and circumstances in which it was made.