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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)Bihar State Legal Services Authority shall nominate panel of lawyers as per the directions of National Legal Services Authority (NALSA) to facilitate the legal services to juvenile in conflict with law. Their services may also include to obtain relief in cases of abuse or exploitation of the child.