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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jharkhand - Subsection

Section 46(1) in The Bihar Children Act, 1982

(1)The State Government may direct any neglected child or delinquent child to be transferred from any children's home or special school within the State to any other children's home or special school or institution of a like nature in any other State with the consent of the Government of that State.