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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(8) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)The Officer-in-Charge of a girls' institution, subject to the approval of the Competent Authority, may get suitable girls above the age of eighteen years married according to the procedure laid down by that authority from time to time.