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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)A list of names and the addresses of fit persons and fit institutions approved by the Competent Authority shall be kept in the Office of the Board and the Committee and shall be used when necessary.