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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The State government shall establish effective linkages between various government, non government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juvenile or children through the Board or the Committee as the case may be.