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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(7) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(7)All contracts and other assurances shall be in the name of the board of management and signed on their behalf by the secretary-cum-treasurer and one member of the board of the management authorized by it for the purpose.