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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Bihar Commission for Protection of Child Right Rules, 2010

(3)The State Government shall cause the annual reports and the special reports of the Commission to be laid before each house of Legislature, along with a memorandum of action taken or proposed to be taken on the recommendations of the Commission and the reason for non acceptance of the recommendations if any with in a period of one year from the date of receipt of such report.