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

State of Bihar - Subsection

Section 46(6) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Any breach of a bond or undertaking or of both given under sub-rule (4) shall render the juvenile or the child liable to be brought before the Competent Authority, who may make an order directing the juvenile or the child to be sent to a home.