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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)If the parent or guardian do not take proper care of the child or juvenile during the leave period or do not bring the child or juvenile back to the Home or institution within the stipulated period, such leave may be refused on later occasions.