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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(6) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(6)In case the single member is also not accessible, or that the hours are odd, the child shall be taken by any non-governmental organisation or Child line or Police to an appropriate institution for children registered under the Act with all the necessary documents, and be placed in such institution till the time of production before the Committee.