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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(a) in The Bihar Children Act, 1982

(a)to inquire, in accordance with the direction of a competent authority into the antecedents and family history of any child accused of an offence; with a view to assist the authority in making the inquiry;