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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)For the purposes of Section 41 of the Act, 'court' implies a civil court, which has jurisdiction in matters of adoption and guardianship and may include the court of the district judge, family courts and civil court.