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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(2)(y) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(y)coordination with the legal officer in the District Child Protection Unit to ensure that every juvenile is legally represented and provided free legal aid and other necessary support or, where the District Child Protection Unit has not been set up, services of the District or State Services Authority shall be made available.