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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)every institution under this Act shall strictly adhere to the minimum nutritional standard and diet scale specified in Schedule II (The State Government may make changes in minimum standard as per the needs of a child or a juvenile);