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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(3)(vii) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(vii)the Superintendent shall nurture a congenial relationship among inmates and convene the meetings of various committees and conduct the proceedings and supervise that the decisions of the Committees are implemented effectively;he