Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Bihar - Subsection Section 32(4) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)No child shall be transferred out of the district or city for the purposes of adoption without the concurrence of the Committee.
