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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(3)(iv) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(iv)the Board or Committee shall take necessary steps to ensure completion of all inquiry and provide protection, legal aid as well as counselling to the juvenile or child victim;