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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)State Government shall design its own foster care programme or adopt any guideline or programme or scheme as may be prescribed or notified by the central government so as to reduce institutionalisation of children and enable a nurturing family environment for every child.