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 60] [Entire Act] State of Bihar - Subsection Section 60(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (5)The Superintendent shall also immediately give intimation to nearest Magistrate empowered to hold inquests and to the Board or as the case may be the Committee.
