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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1) in The Bihar Children Act, 1982

(1)Without prejudice to the provision for appeal and revision under this Act, any competent authority may, either on its own motion or on an application received in this behalf, amend any order as to the institution to which a child is to be sent or as to the person under whose care or supervision of child is to be placed under this Act.