Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Bihar - Subsection Section 76(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (1)No stranger shall be admitted to the premises of the institution, except with the permission of the Superintendent or on an order from the Board or Committee.
