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 56] [Entire Act] State of Bihar - Subsection Section 56(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (5)In the district where District Child Protection Unit is not constituted, the District Magistrate shall be the Chairperson of this committee.
