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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)The Chairperson and the Members of the Committee and Social Workers of the Board shall hold office for a period of three years from the date of appointment or for such further period, as the State Government may by general or special order direct in that behalf.