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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)Every newly admitted juvenile or child shall be allotted a case worker from amongst the probation officers or child welfare officers or professionally trained social workers or counsellors attached to the institution or professionally trained voluntary social workers or counsellors.