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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(4) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The inquiry must be completed within four months unless special circumstances do not permit to do so in the interest of the child, and for which a written extension must be taken by the inquiring officer or the agency under subsection (2) of Section 33 of the Act.