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

State of Bihar - Subsection

Section 28(16) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(16)The child may be escorted by the police officer in plain clothes or representative of the voluntary organization or by any other arrangement as considered appropriate by the Committee with support from the District Child Protection Unit and in case of a girl child, a female escort shall accompany the child.