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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Each institution shall have a well regulated daily routine or time table for the children which should be displayed and should provide, among other aspects, for regulated disciplined life, physical exercise, yoga, educational classes, vocational training, organized recreation and games, moral education, group activities prayer and community singing.