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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Jharkhand - Subsection

Section 59(2)(j) in The Bihar Children Act, 1982

(j)the conditions subject to which a girl who is a neglected or delinquent child may be escorted from one place to another, and the manner in which a child may be sent outside the jurisdiction of competent authority; (k) the manner in which contribution for the maintenance of a child may be ordered to be paid by a parent or guardian;