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

State of Bihar - Subsection

Section 28(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)Whenever the above mentioned person/s takes charge of child in need of care & protection, the information shall be given to the police station or Child line as soon as possible, giving details of child, the situation from which rescued, the time at which the person took charge of the child including the place. The person taking charge of the child shall also give his details like name, address and organization for which he is working and other relevant details of members of rescue team.