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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(7)(b) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)transferred to some other institution established, certified or recognized under Sections 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and the rules relating to their discharge and transfer by giving intimation of such discharge or transfer to the Board or the Committee, as the case may be.