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 53(3)] [Section 53] [Entire Act] State of Jharkhand - Subsection Section 53(3)(e) in The Bihar Children Act, 1982 (e)where a neglected or delinquent child is placed under the care of any person on certain conditions, to see whether such conditions are being complied with; and