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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(11) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(11)The Superintendent shall file the follow up report in the case-file of the juvenile or child and place the report before the Management Committee set up under Rule 56 of these rules in its next meeting.