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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(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 the District Child Protection Unit or any other authority prescribed by the State Government.