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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The State Government with the help of the State Child Protection Unit, shall organize regular training and capacity building of personnel involved in the implementation of the Act and the rules made thereunder, in keeping with their statutory responsibilities and specific jobs requirements, either itself or in collaboration with training and research institutes.