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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The transfer for restoration or enquiry for all proceedings in respect of a child from one State Institution to other may also be ordered by the Local Authority, after obtaining concurrence from the Committee.