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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)Any organization desiring recognition under the Act shall make an application to the District Child Protection Unit or any other authority prescribed by the State Government from time to time. The competent authority, within a month of receipt of the application, shall after due inquiry, recommend or advise the state government for such recognition.