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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(7) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(7)If the juvenile has no parent or guardian, he may be sent to an Aftercare Home/Child Welfare committee for appropriate direction, or in the event of his employment, to the person who has undertaken to employ the juvenile.