Legal Document View

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
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(b) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)separate children's homes shall be comprehensive child care centre with the primary objective to promote an integrated approach to child care by involving the community and local Non-Government Organizations (NGOs).