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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(10)(e) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)Serious efforts shall be made for counselling the parents, so as to persuade them to retain the child and if, the parents are still unwilling to retain, then, such children shall be kepfr, initially in foster care or arranged for their sponsorship.