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[Cites 0, Cited by 0] [Section 56(6)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(6)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(b)The Superintendent shall file a quarterly progress report of every juvenile or child in the case file and send a copy to the District Child Protection Unit and Board or Committee, as the case may be.