Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Bihar - Subsection Section 75(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (2)The grants-in-aid shall not be admissible if the organization is receiving grant in aid under Orphanage Control Board or from foreign sources.
