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 60] [Entire Act] State of Bihar - Subsection Section 60(4) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)The management and administration of the Fund, shall be under the control of the State advisory Board under sub-section (3) of Section 61 of the Act.
