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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(4) in The Bihar Children Act, 1982

(4)The State Government may by rules made under this Act provide for the management of Children's Home and prescribe the standard and nature of service. It may also lay down the circumstances under which and manner in which the certificate of a Children's Home may be granted or withdrawn.