Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Bihar - Subsection Section 58(7) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 (7)A designated official of the Ministry of Social Justice and Empowerment shall function as the Member-Secretary of the Central Advisory Board.
