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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(12) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(12)The Officer-in-Charge of an institution, certified as special home under sub-section (2) of Section 9 of the Act, shall be informed in advance by the Board before any juvenile or child is committed to it.