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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The State Government may transfer the management of any State run institution under the Act to a voluntary organization of repute, who has the capacity to run such an institution and certify the said voluntary organization as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time.