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[Cites 0, Cited by 5] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in Children Act, 1960

(1)When a person alleged to a neglected child is produced before a Board, it shall examine the police officer or the authorised person who brought the child or made the report and record the substance of such examination and hold the inquiry in the prescribed manner and may made such orders in relation to the child as it may deem fit.