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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Jharkhand - Subsection

Section 59(2)(c) in The Bihar Children Act, 1982

(c)the circumstances in which, and the conditions subject to which an institution may be certified as a special school or a children's home or recognised as an observation home, and the certification or recognition withdrawn;