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[Cites 0, Cited by 0] [Section 51(11)] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(11)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)the care plan shall be reviewed quarterly by the Management Committee set up under rule 62 of these rules for appropriate development and rehabilitation including options for release or restoration to family or sponsorship or foster care or adoption;