Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(11) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(11)In deserving cases, the Superintendent may provide the juvenile with such small tools, as may be necessary to start a work or business subject to such maximum cost as may be fixed by the institution which shall also form part of the post-release plan.