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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(2)(l) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(l)to provide necessary inputs to the Department of Social Welfare or the concerned Department responsible for the implementation of the Act by any other name, as and when required for effective policy planning, formulation and implementation.