Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(i) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (i)"officer-in-charge" means a Superintendent appointed for the control and management of institution certified or recognized as such under the Act;
