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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(4) in The Bihar Children Act, 1982

(4)The State Government may by rules made under this Act, provide for the management of observation homes and prescribe the standards of service. It may also lay down the circumstances under which and the manner in which an institution may be recognised as an observation home or the recognition may be withdrawn.