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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(20) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(20)Whenever the Committee orders a child to be kept in a fit institution as part of restoration under clause (f) of sub-Section (3) of Section 39 of the Act, it shall forward a copy of its order of restoration in Form XI to the Superintendent of such institution.