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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)A member may resign anytime, by giving one month's advance notice in writing or may be removed from his office as provided in subsection (5) of Section 4 of the Act.