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

State of Assam - Subsection

Section 53(3) in The Assam Children Act, 1970

(3)Any officer empowered in this behalf by the State Government may enter any Special School, Children's Home, Observation Home 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.