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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(i) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(i)Send monthly and quarterly information about juveniles in conflict with law produced before them to the District Child Protection Unit, State Child Protection Society/Unit, the State Government and to the Chief Judicial Magistrate for review under Para (2) of Section 14 of the Act;