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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(2) in The Bihar Children Act, 1982

(2)A Board shall consist of a Chairman and such other members as the State Government thinks fit to appoint, of whom not less than one shall be a woman and one Scheduled Caste/Scheduled Tribe and every such member shall be vested with the powers of Executive Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974).