Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Jharkhand - Subsection Section 42(2) in The Bihar Children Act, 1982 (2)Whoever, having the actual charge of, or control over child abets the commission of the offence punishable under sub-section (1) shall be punishable with rigorous imprisonment for a term which may extend to three years, or with fine or with both.
