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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(e) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(e)when a juvenile in an institution dies, the valuable and other articles left by the deceased and the money deposited in the name of the juvenile shall be handed over by the Superintendent to any person who establishes his claim thereto and executes an indemnity bond;