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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall create a Fund at the State level under Section 61 of the Act to be called the 'Juvenile Justice Fund' (hereinunder referred to as the Fund) for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.