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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Commission for Protection of Child Right Rules, 2010

(2)The draft minutes of the meeting of the Commission shall be submitted to the chairperson for approval and upon approval, be circulated to all members of the Commission at the earliest and in any case, sufficiently before the commencement of the next meeting