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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(5)(i) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(i)the standards of accommodation as per the norms laid down in Rule 41(3) shall be observed to the extent possible and shall include a minimum of following facilities: