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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)There shall be an autonomous and non-profit body registered under the Societies Registration Act, 1860 and the management and administration of the Fund shall be under the State Advisory Board, constituted under Section 62.