Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)The assets of the Fund shall include all such grants and contributions, recurring or nonrecurring, from the Central Government and State Government or any other statutory or non statutory bodies set up by the Central or State Government as well as the voluntary donations from any individual or organization.