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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(5) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The decision to withdraw or to restore the certificate, or recognition of the organization may be taken, on the basis of a thorough investigation by a specially constituted Advisory Board under Section 62 of the Act.