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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)Except in cases where a juvenile or child appears prima facie to be a juvenile or child, the court or the Board or the Committee, as the case may be, shall determine the age of such juvenile or child within a period of thirty days from the date of making of the application for that purpose.