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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall constitute State, District or City level Inspection Teams on the recommendation of Selection Committee, constituted under sub-rule (3) of Rule 24, for a period of 3 years to visit and oversee the day to day functioning of the Homes and give suitable directions to be followed by them.