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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(q) in The Assam Children Act, 1970

(q)"Supervision", in relation to a child placed under the care of any parent guardian or other fit person under this Act, means the supervision of that child by a Prohibition Officer for the purpose of ensuring that the child is properly looked after and that the conditions imposed by the competent authority are complied with;