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

State of Jharkhand - Subsection

Section 15(1) in The Bihar Children Act, 1982

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