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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(2)(c) in The Bihar Children Act, 1982

(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he was released or to any other children's home special school or borstal school: