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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(9) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(9)A quarterly follow up report shall be submitted to the Board or Committee by the concerned Child Welfare Officer or Probation Officer or non-governmental organization for a period of two years with a copy to the superintendent of the institution from where the juvenile or child is restored.