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 12] [Entire Act] State of Bihar - Subsection Section 12(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (4)The duly constituted Medical Board shall submit medical opinion to the competent authority within one week from the date of receipt of the order.
