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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)the concerned probation officer, of such apprehension to enable him to obtain information regarding social background of the juvenile and other material circumstances likely to be of assistance to the Board for conducting the inquiry.