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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)After care programmes shall be made available for persons up to age group of 18-21 years, who have no place to go to or are unable to support themselves, for the purpose of Section 44 of the Act and this rule.