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 31(2)] [Section 31] [Entire Act] State of Bihar - Subsection Section 31(2)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (b)transitional facilities for providing immediate care and protection to a child for a maximum period of four months,