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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)All the case files maintained by the institutions and the Board or Committee shall, as far as possible, be computerized and networked so that the data is centrally available to the State and the District Child Protection Unit and the State Government.