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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker or case worker or child Welfare Officer or Officer-in-Charge, as the case may be, of the home or any recognized agency for conducting the inquiry.