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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)After completion of the inquiry, if, the child is under orders to continue in the children's home, the Committee shall direct the Superintendent of the home to submit quarterly progress report of such child and produce the child before the Committee for an annual review of the progress.