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[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(11)(g) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)The order shall also include provision for a periodic follow up report either by the Probation Officer or case worker or adoption agency to ensure the well being of the child and the period of such follow up shall be three years, six monthly in the first year and annually for the subsequent two years.