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[Cites 0, Cited by 0] [Section 28(21)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(21)(e) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(e)The Committee shall enquire the child in need of care and protection and shall record the statements in accordance with the procedure as laid down in the Code of Criminal Procedure, 1973.