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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(2)(e) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(e)network and coordinate with all government departments (state and central) to build inter-sectoral linkages on child protection issues, including departments dealing with health, education, social welfare, welfare child labour, child marriage, trafficking, abuse, child rights, police, judiciary, HIV/AIDS etc. The Unit shall coordinate with any other state units in the State so created for the welfare and protection of children, including State level Adoption Coordinating Agency, State Adoption Resource Agency, Child Line, etc;