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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2) in The Bihar Children Act, 1982

(2)When such person having been arrested is not released on bail under subsection (1) by the officer-in-charge of the police station, such officer shall cause him to be kept with fit person in the prescribed manner (but not in a police-station or Jail) until he can be brought before a Children's Court.