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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(9) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(9)The termination, resignation, or other vacancy with regard to the non-official members, caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in case of the competent authority.