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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)Where the Board decides to release the juvenile after advice and admonition or after participation in group counseling or orders him to perform community service, necessary direction may also be made by the Board to the District or State Child Protection Society/Unit or the State Government for arranging such individual counselling, group counselling and community service.