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 36(1)] [Section 36] [Entire Act] State of Bihar - Subsection Section 36(1)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (b)foster parents should have an income in which they are able to meet the needs of the child and are not dependent on the foster care maintenance payment;