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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in The Assam Children Act, 1970

(2)When such person having been arrested is not released on bail under sub-section (7) by the Officer-in-charge of the Police Station, such officer shall cause him to be kept in an Observation Home in the prescribed manner (but not in a Police Station or Jail) until he can be brought before a Children's Court.