Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)Timely information of the release of a juvenile/child and the probable date of release shall be given to the parent or guardian. The parent or the guardian shall be invited to come to the institution to take charge of the juvenile/child on the date.