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

State of Bihar - Subsection

Section 64(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)The team shall consist of seven members with representation from the Judiciary/State Government, local authority, the Board or Committee, the State Commission for the Protection of Child Rights or the State Human Rights Commission, medical and other experts, voluntary organizations and reputed social workers.