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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2)(a) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)The Officer-in-Charge shall immediately send the guards in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go;