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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(4) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(4)If the inmate has no parent or guardian, he may be sent to an After-care Organisation or in the event of employment having been found for him to the person who has undertaken to employ him.