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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(10) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(10)The follow up report shall clearly state situation of the juvenile or child post restoration and the juveniles or child's needs to be met by State Government in order to reduce further vulnerability of the juvenile or child.