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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(p) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(p)"Fit person", "Fit institution" means a person found fit by the competent authority or, an institution found fit by the State Government on the recommendation of the competent authority as per clauses (h) and (i) of Section (2) of the Act. This shall be done on a case to case basis for a temporary period of time for that specific child. These institutions may be registered under any Act;