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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)For children in urgent need of care and protection, such as street children and run-away children, the State Government shall support creation of requisite number of shelter homes or drop-in- centres (open shelters) through the voluntary organizations.