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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(6) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(6)Every inquiry by the Board shall be completed within a period of four months from the date of commencement of the case and only in exceptional cases involving transnational criminality, large number of accused and inordinate delay in production of witnesses, the period of inquiry may be extended by two months on recording of reasons by the Board.