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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)If the parent or guardian as the case may be, fails to come to take charge of the juvenile/child on the appointed date, the juvenile/child shall be taken by the escort of the institution or any approved Non-Government Organization. Girls shall be escorted by a female escort.