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

State of Maharashtra - Subsection

Section 6(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(12)When the Board orders that a juvenile to be kept in an Observation Home or a place of safety under sub-sections (2) and (3) of section 12, it shall forward to the Superintendent of such institution a copy of its order together with the order of detention in Form VIII along with an order in Form IX.