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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)Government may establish and maintain as many After-Care homes as may be necessary for the reception of the juveniles and children discharged from the institutions or homes for the purpose of enabling them to lead an honest industrious and useful life.