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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in Bihar Commission for Protection of Child Right Rules, 2010

(1)Have the power to execute all decisions taken by the Commission in order to carry out the powers ad functions of the Commission as provided in Sections 13, 14, 15 and 23 of the Act, read with the Section 24.