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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(9) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(9)In case of institutions housing infants or children up to 12 years of age or physically or mentally challenged ones provision for ayahs and paramedical staff shall be made as per the need.