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

State of Assam - Subsection

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

(g)"Competent authority" means in relating to neglected children, a Board constituted under Section 4 and in relation to delinquent children a Children's Court constituted under Section 5, and where no such Board or Children's Court has been constituted, includes any Court empowered under sub-section (2) of Section 7 to exercise the powers conferred on a Board or Children's Court;