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[Cites 0, Cited by 0] [Section 28(21)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(21)(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(a)The Committee should also satisfy that, the child has not been subjected to any harassment either by the Police or by any other person, who takes charge of the child for the purpose of bringing before the Child Welfare Committee.