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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(8)(d) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(d)In the event of a serious allegation or complaint against the Superintendent of the institution, he shall not be part of the emergency meeting and another available member of the Management Committee shall be included in his place.