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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(15) in Bihar Commission for Protection of Child Right Rules, 2010

(15)The secretary shall in consultation with the Chairperson prepare the agenda for each meeting of the Commission and shall have notes prepare by the Secretariat and such notes shall as far as possible be self contained. The records covering the agenda items shall be made readily available to the Commission for its reference.