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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2) in The Bihar Children Act, 1982

(2)The Child Welfare Board or the Children's Court will be competent to transfer cases to each other as deemed fit by them by taking into account the circumstances in each case:Provided, that if the Board and the Children's Court differ at the point as to where should the proceeding be started the differences should be put up before the Sessions Judge and the order of the Sessions Judge will be final.