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] [Entire Act] State of Bihar - Section Section 45 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 45. Maintenance of Registers. - The Officer-in-Charge shall maintain in his office, such registers and forms, as required by the Act and as specified by the Rules made thereunder.
