Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Bihar - Subsection Section 16(13) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (13)In no case, the period of detention shall exceed beyond the maximum period provided in clause (g) of sub-Section (1) of Section 15 of the Act.
