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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(2) in The Bihar Children Act, 1982

(2)When information is given to an officer-in-charge of a police station about any neglected child found within the limits of such station he shall enter in a book to be kept for the purpose of substance of such information and take such action thereon as he deems fit and if such officer does not propose to take charge of the child, he shall forward a copy of the entry made to the Board.