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[Cites 0, Cited by 4] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in Children Act, 1960

(4)Every child taken charge of under sub-section (1) shall, unless he is kept with his parent or guardian, be sent to an observation home )But not to a police or guardian, be sent to an observation home (but not to a police station or jail) until he can be brought before a Board.