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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)While the leave of absence for short period generally not exceeding seven days excluding the journey time may be recommended by the Superintendent, but granting of such leave shall be by the Board or Committee.