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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(19) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(19)Whenever the Committee orders a child to be kept in an institution, it shall forward to the Superintendent of such institution a copy of the order of short term placement pending inquiry, in Form X with particulars of the home and parents or guardian and previous record.