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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(o) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(o)The Board can also direct the Probation Officer to conduct social enquiry and furnish the report to the Board and also direct him to cause the professional/expert opinion on cases pertaining to the psychological/psychiatric problems of the Child, provided the Board, can also direct the professionals to furnish a special report about the child in conflict with law;