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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3) in The Bihar Children Act, 1982

(3)Where no Board or Children's Court has been constituted for any area, the powers conferred on the Board or the Children's Court by or under this Act, shall be exercised in that area, only by the following respectively, namely:-
(a)the District Magistrate, or
(b)the Subdivisional Magistrate, or
(c)any Judicial Magistrate of the First Class.