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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Bihar - Subsection

Section 87(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The Superintendent, Probation officer or case worker and other care givers and staff shall not employ a juvenile or child under their supervision or care and protection for their own purpose or take any private service from them.