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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a juvenile or child in need of care, protection of treatment for a period as may be necessary, may be recognized by the Competent Authority as a fit person or a fit institution.