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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(6) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)The parent or guardian shall arrange to escort the juvenile or child from and to the institution and bear the travelling expenses, whereas, in exceptional cases or during an emergency, the Officer-in-Charge may arrange to escort the Juvenile or child to the place of the family and back.