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

State of Jharkhand - Subsection

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

(g)"competent authority" means, in relation 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 (3) of Section 7 to exercise the powers conferred on a Board or Children's Court;