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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3)(i) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(i)A Retired Judge of the High Court or retired Secretary to the State Government having experience in social welfare shall be the Chairperson of the Selection Committee;