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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(3) in The Bihar Children Act, 1982

(3)Every special school to which a delinquent child is sent under this Act shall not only provide the child with accommodation, education but also provide with facilities for maintenance, facilities for the development of his character and abilities and give him necessary training for his reformation and shall also perform such other function as may be prescribed to ensure his proper growth and development.