Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)Any breach of a bond or undertaking or of both given under sub rule (2) of this rule, shall render the juvenile liable to be brought before the competent authority, who may make an order directing the juvenile to be sent to an institutional home.