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 1] [Entire Act] State of Jharkhand - Section Section 26 in The Bihar Children Act, 1982 26. Transfer of pending cases to children court. - All such cases or proceedings, which are pending in any Court on the date of the enforcement of this Act shall be transferred to the children court of their respective areas from the same date.
