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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)All the institutions established under the Act shall be open to visitors with the permission of the State Government, particularly the representatives of local self Government, voluntary organizations, social workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent considers appropriate keeping in view the security and welfare of the child.