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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(a)The Board shall consist of Metropolitan Magistrate or Judicial Magistrate of the first class, as Principal Magistrate and, two social workers from the district concerned as members of the Board of whom at least one shall be a woman, forming a Bench: