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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)When any person or organisation authorized under sub-section (1) of section 32, or any recognized voluntary organization, receives a child in need of care and protection, he shall produce the child before the Committee with the report of the circumstances under which the child came to his notice.