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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(2) in The Bihar Children Act, 1982

(2)Where a child is found to be suffering from leprosy or has scars on his face due to age is of unsound mind, he shall be dealt with under the provisions of the Lepers Act, 1898 (3 of 1898) or the Indian Lunacy Act, 1912 (4 of 1912), as the case may be.