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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(8) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(8)A case history of the juvenile or the child admitted to an institution shall be maintained as per Form XX, which shall contain information regarding his social-cultural and economic background and this information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.