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 54] [Entire Act] State of Bihar - Subsection Section 54(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (b)the juveniles money shall be kept with the Superintendent and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody;
