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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)The Court or the Board or the Committee shall decide the juvenility or otherwise of the juvenile or the child in need of care and protection, prima facie on the basis of physical appearance or documents, if available, and send him to the observation home or children's home or in prison as the case may be.