Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(7) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(7)If the juvenile or child runs away from the family during the leave period, the parent or guardian is required to inform the Superintendent of the institution immediately, and try to trace the juvenile or child and if found, the juvenile or child shall be brought back to the institution immediately.