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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(l) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(l)The Board shall order to keep the child in an Observation Home or in a place of safety, as the case may, be if the child could not be released on bail to the care of parents/guardians;