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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(10) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(10)In case the Board is not sitting, the juvenile in conflict with law shall be produced before the single member of the Board as per the provisions laid down under the sub-Section (2) of Section 5 of the Act.