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

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)A child above two years of age, shall be produced before the Committee within twenty four hours of such admission, excluding the journey time taken by the person or the organization; and for the children under two years of age, the person or the organization shall send a written report along with the photograph, within forty eight hours of admission, excluding the journey time.