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[Cites 0, Cited by 0] [Section 51(11)] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(11)(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(a)the Superintendent along with the child welfare officer or case worker, or social worker shall prepare an individual care plan for every child in an institution within one month of his admittance as per Form XXI;