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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(3)(iv) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(iv)the Superintendent of the institution shall be the custodian of important confidential documents, deeds, agreements, personal files of staff, valuable articles of children etc;