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 35] [Entire Act] State of Bihar - Subsection Section 35(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (4)De-institutionalisation of children and placing them in foster care shall be made with the concurrence of the Child Welfare Committee.
