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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)The termination, resignation, or other vacancy caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in the case of the Committee.