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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)All dis-positional orders passed by the Board shall necessarily include an individual care plan in Form XXI for the concerned juvenile in conflict with law, prepared by a probation officer on the basis of interaction with the juvenile and his family where possible.