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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(1)(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(a)a retired Judge of a high court or a retired district Judge or a person who has served as Secretary to the Government of Bihar and has retired from active service to be nominated as the Chairperson.