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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(2)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)prepare annual budget and facilitate for necessary and timely allocation of funds to the Child Welfare Committee, Juvenile Justice Boards, District Child Protection Units, Juvenile homes, or any other institutions or agencies to ensure their effective functioning.