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State of Bihar - Section

Section 95 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

95. Disposal of records or documents.

- The records or documents in respect of a juvenile or a child or a juvenile in conflict with law shall be kept in a safe place for a period of seven years and no longer, and thereafter be destroyed in consultation with the Board or the Committee, or the Child Protection Unit, as the case may be.