Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Bihar - Subsection Section 35(2) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 (2)The homes receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payments for the programme.
