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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(5) in Bihar Commission for Protection of Child Right Rules, 2010

(5)The Commission shall not undertake or inquire into an issue which is already under consideration of the National Commission for the Protection of Child Rights or any other Commission duly constituted under any law for the time being in force.