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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in The Assam Children Act, 1970

(1)The State Government may, by notification in the Official Gazette constitute for any area specified in the notification, one or more Child Welfare Boards for exercising the power and discharging the duties conferred or imposed on such Board in relation to neglected children under this Act.