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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(1) in The Bihar Children Act, 1982

(1)The State Government may notwithstanding anything contained in this Act at any time, order a neglected or delinquent child to be discharged from the children's home or special school, either absolutely or on such conditions as it may think fit to impose.