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

State of Assam - Subsection

Section 13(1) in The Assam Children Act, 1970

(1)If any police officer or any other person authorised by the State Government in this behalf, by general or special order, is of opinion that a person is apparently a neglected child such police officer or other person may take charge of that person for bringing him before a Board.