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 4] [Entire Act] State of Bihar - Subsection Section 4(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 (1)The State Government or the voluntary organisation certified by that State Government shall set up separate observation homes for boys and girls.
