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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1) in The Bihar Children Act, 1982

(1)In the event of a difference of opinion the members of a Board or among the Magistrates of a children's court the opinion of the majority shall prevail, but where there is no such majority, the opinion of the Chairman or of the Chief Magistrate, as the case may be, shall prevail.