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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)The State Government through State or District Child Protection Unit shall develop effective networking and linkages with local non-governmental organizations for specialized services and technical assistance like vocational training, education, health care, nutrition, mental health intervention, drug de-addiction, legal aid services etc.