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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(7)(b) in Bihar Commission for Protection of Child Right Rules, 2010

(b)If, on receipt of information or report, the Commission is satisfied either that taken by the concerned government or authority, it may not proceed with the complaint and inform the complainant accordingly.