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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(19) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(19)The Board may send the juvenile on execution of a bond by a juvenile in Form XI to the parent, guardian or other fit person to whose care he is committed under section 15(1) (e) and 39(3)(c),to the said person on giving and undertaking by the said person in Form XII.