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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(10)(a) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)In the case of an abandoned child the recognized agency shall within forty-eight hours report to the Committee along with the copy of the report filed with the police station in whose jurisdiction the child was found abandoned.