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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)Each case shall be placed before the Management Committee set up under Rule 62 of these rules by the concerned superintendent, probation officer, child welfare officer or case worker, for ensuring proper release and social mainstreaming of the juvenile post- release.