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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(4)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)if the surrender is inevitable, a deed of surrender in Form XV shall be executed on a non-judicial stamp paper in the presence of the Committee.