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

State of Assam - Subsection

Section 15(3) in The Assam Children Act, 1970

(3)During the pendency of any inquiry regarding a child, the child shall, unless he is kept with his parent or guardian, be sent to an Observation Home for such period as may be specified in the order of the Board :Provided that no child shall be kept with his parent or guardian, if, in the opinion of the Board, such parent or guardian is unfit to exercise or does not exercise proper care and control over the child.