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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(4) in The Bihar Children Act, 1982

(4)Any officer empowered in this behalf by the State Government may enter any special school, children's home, observation homes or after care organisation and make a complete inspection thereof in all its departments and of all papers, registers and accounts relating thereto and shall submit the report of such inspection to the State Government.