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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker or probation officer or case worker or child welfare officer for conducting the inquiry through and order in Form XII.