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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(3)(g) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(g)Subsequently, the child shall be placed in a specialized adoption agency or recognized and certified children's home or in a paediatric unit of a Government hospital followed by production of the child before the Committee within twenty four hours;