Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(1) in The Bihar Children Act, 1982

(1)The State Government may appoint as many probation officers for the inspection of the special school, children's home, observation homes or after-care organisations and such other officers as it may deem necessary for carrying out the purposes of this Act.