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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The Board shall complete every inquiry within the stipulated time of four months and on recording a finding about juveniles involvement in the alleged offence, pass one of the seven dis-positional orders enumerated in Section 15 of the Act.