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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2)(m) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(m)The Officer-in-charge shall conduct meeting with family members of children whenever such opportunities are available and encourage the parents to interact with the children and the staff to ensure that the interests of the children are honoured.