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

State of Bihar - Subsection

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

(j)formulation and implementation of such schemes and programmes necessary for implementation of the provisions of the Act and any scheme of the Central Government, as the case may be, including non-institutional services such as adoption, foster care, after care programme, sponsorship etc;