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 28(21)] [Section 28] [Entire Act] State of Bihar - Subsection Section 28(21)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (b)The Committee may release the child to the care of parents/guardian with without surety till such time the final disposition in made.