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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(13) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(13)Where a follow up in not possible due to unavailability of government functionaries or non-governmental organizations, the concerned District Child Protection Unit shall provide necessary assistance and support to the concerned Board or Committee.