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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Prior to production of a juvenile before the Board the juvenile may be placed in a safe place within the Police Station (which shall not be a lock up) or in a place of safety.