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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)All inquiries conducted by a probation officer or case worker or child welfare officer shall be as per Form XIII and must provide an assessment of the family situation of the child in detail, and explain in writing whether it will be in the best interest of the child to restore him to his family.