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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(15) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(15)The Committee shall send the child to the designated place of safety, with age and gender appropriate facilities, pending inquiry and in such eventuality, the State Government shall provide transport or make necessary budgetary allocations for such expenses based on the actual fare.