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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The Committee shall consist of a Chairperson and four other members, from the district concerned, of whom at least one shall be a woman and one from among the members belonging to SC/ST communities.