Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Bihar - Subsection Section 38(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (4)The institutions receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payments for the programme.
