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

State of Bihar - Subsection

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

(v)the Superintendent shall be responsible for safe drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children/juveniles etc;