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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The State Government, either by itself or under an agreement with the recognized voluntary organization, shall set up separate observation homes or place of safety and special homes for boys and girls in every district or in group of districts as per requirement.