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State of Jharkhand - Section

Section 41 in The Bihar Children Act, 1982

41. Punishment for cruelty to child.

- Whoever, having the actual charge of or control over a child, assaults, abandons, exposes or wilfully neglects the child or causes or procures him to be assaulted, abandoned exposed or neglected in a manner likely to cause such child unnecessary mental and physical suffering shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.