Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Jharkhand - Subsection Section 15(4) in The Bihar Children Act, 1982 (4)No child shall be kept with his parent or guardian if in the opinion of the Board, such parent or guardian is unfit or unable to exercise or does not exercise proper care and control over the child.
