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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2)(h) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(h)Establishing linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles or children and to ensure the necessary follow up;