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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2)(b) in The Bihar Children Act, 1982

(b)The Children's Court will be assisted by a panel of three qualified honorary social workers as prescribed under rules, of whom at least one should be a woman and one member of the Scheduled Caste or the Scheduled Tribe.