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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)The Officer-in-Charge shall in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time and the railway or road, or both, fare, as the case may be.