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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(10) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(10)The Superintendent shall in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time, by the State Government, and the railway or road, or both, fares, as the case may be.