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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The parents and relations of the juveniles shall be allowed to visit once in a month or in special case, more frequently at the discretion of the Officer-in Charge as per the visiting hours laid down by him.