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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Bihar Commission for Protection of Child Right Rules, 2010

(4)The annual report shall include information of administrative and financial matters, complaints investigated or inquired into, action taken on cases, details of research, reviews, education and promotion efforts, consultation details and specific recommendations of the Commission on any matter besides any other matter that the Commission may consider warranting inclusion in the report.