Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(6) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(6)All juveniles or children enrolled into an after care programme must be considered a beneficiary in all appropriate schemes and programmes run by the state government on priority basis.