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 22] [Entire Act] State of Bihar - Subsection Section 22(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (2)The Chairperson and a member of the Committee may be eligible for re-appointment for a maximum of two consecutive terms.
