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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The State Government shall constitute State, District or City level inspection committee on the recommendation of Selection Committee, constituted under Rule 89 of these rules, for a period of 3 years.